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Vishal vs State Of Rajasthan
2021 Latest Caselaw 6290 Raj

Citation : 2021 Latest Caselaw 6290 Raj
Judgement Date : 2 March, 2021

Rajasthan High Court - Jodhpur
Vishal vs State Of Rajasthan on 2 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 751/2021 Vishal S/o Late Shri Mahaveer Prasad, Aged About 33 Years, R/o A-31, Motinagar, Police Line Road, Bundi, Rajasthan.

----Petitioner Versus The State Of Rajasthan through the Public Prosecutor

----Respondent

For Petitioner(s) : Mr. S.K. Verma For Respondent(s) : Mr. Shrawan Bishnoi, P.P. For Complainant(s) : Mr. Naman Mohnot

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

02/03/2021

Learned counsel for the parties have submitted that the

petitioner and the complainant are ready to go for mediation.

In view of the above submission, let this matter be placed

before the Mediation Centre, Rajasthan High Court, Jodhpur for

mediation on 16.03.2021. The petitioner and the complainant are

directed to remain present before the Mediation Centre, Rajasthan

High Court, Jodhpur on 16.03.2021 at 10:00 AM and thereafter, as

and when required.

List this matter after completion of mediation proceeding.

Till then, the interim order dated 27.01.2021 shall remain

continue.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.105

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