State Of Rajasthan vs Ghassi S/O Rupa
2021 Latest Caselaw 2182 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                      S.B. Criminal Bail Cancellation Application No. 96/2020

                                   State Of Rajasthan
                                                                                                     ----Petitioner
                                                                      Versus
                                   Ghassi S/o Rupa
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Sher Singh Mahla, PP For Respondent(s) :

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 Application shall stand

dismissed without reference to the Bench.

(PANKAJ BHANDARI),J

ARTI SHARMA /19

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