Madan Lal Purbiya vs State Of Rajasthan
2021 Latest Caselaw 8125 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3684/2021

1. Madan Lal Purbiya S/o Ratan Lal, Aged About 27 Years, Jato Ka Mohalla, Punvla, District Chittorgarh (Rajasthan). (At Present Lodged At Sub Jail Sojat District Pali).

2. Devi Lal Ahir S/o Botu Lal, Aged About 41 Years, Ward No. 08, Jalampura, Marmi, District Chittorgarh (Rajasthan). (At Present Lodged At Sub Jail Sojat District Pali).

----Petitioners Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Roshan Lal For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/03/2021

The application (01/21) preferred on behalf of the petitioner

for impleading the Naroctics Control Bureau as party respondent

No.2 is considered and allowed.

It is ordered that Narcotic Control Bureau be impleaded as

party respondent No.2 in this bail application. Amended cause title

already filed be taken on record.

Learned counsel for the petitioner is directed to supply a

copy of this bail application to the learned counsel who appears for

Narcotics Control Bureau.

List this matter after one week.

(VIJAY BISHNOI),J

193-Arun/-

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