Rameshwar Prasad Yadav S/O Shri ... vs Babulal S/O Shri Prabhat Yadav
2021 Latest Caselaw 2181 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                     S.B. Criminal Bail Cancellation Application No. 110/2020

                                   Rameshwar Prasad Yadav S/o Shri Ramdev Yadav
                                                                                                       ----Petitioner
                                                                        Versus
                                   Babulal S/o Shri Prabhat Yadav and Anr.
                                                                                                     ----Respondent

Connected With S.B. Criminal Bail Cancellation Application No. 111/2020 Rameshwar Prasad Yadav S/o Shri Ramdev Yadav

----Petitioner Versus Girdhari S/o Shri Babulal Yadav and Anr.

----Respondent

For Petitioner(s) : None present For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

05/03/2021

Four weeks' time is granted to remove the defect/s, failing

which the Criminal Misc. Bail Cancellation Applications shall stand

dismissed without reference to the Bench.

A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

ARTI SHARMA / 20-21

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