Shyam Lal vs State
2021 Latest Caselaw 7088 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 3192/2021

Shyam Lal & Ors.

----Petitioners Versus State

----Respondent

For Petitioner(s) : Mr. Deepak Menaria For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

The application (1/21) preferred on behalf of

petitioners with a prayer for deleting the name of petitioner No.2 - Nana son of Bhera from the array of bail

application is considered and allowed. The name of

petitioner No.2 - Nana son of Bhera is deleted from the

array of bail application.

Amended cause title already filed is taken on record

and the same be placed appropriately.

Office to proceed.

(VIJAY BISHNOI),J

153-msrathore/-

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