Dhapa Devi vs State
2021 Latest Caselaw 7479 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 51/2020

Dhapa Devi

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Pankaj Kumar Gupta, Adv. For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

16/03/2021

In compliance of the order dated 14.01.2021, the petitioner

did not appear before the Deputy Registrar (Judicial) of this Court

for signing the personal bail bond.

Counsel for the petitioner submits that the petitioner is an

old lady of 80 years, therefore she may be permitted to submit

fresh personal bail bond before the trial court.

In view of above, the petitioner is directed to submit fresh

personal bail bond before the trial court within a period of four

weeks from today.

(MANOJ KUMAR GARG),J 133-MS/-

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