Geeta @ Mamta D/O Ramlal vs State Of Rajasthan
2021 Latest Caselaw 2297 Raj/2

                                           cHIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Bail Application No. 5466/2021

                                    Geeta @ Mamta D/o Ramlal
                                                                                                      ----Applicant
                                                                       Versus
                                    State Of Rajasthan through PP
                                                                                                    ----Respondent

For Applicant(s) : Mr. Rohit Khandelwal, Advocate For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

26/03/2021

Learned Public Prosecutor is directed to procure case diary as

well as criminal antecedents of the accused-applicant.

List on 08.04.2021.

(MANOJ KUMAR VYAS),J

Sunita Kanwar /296

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