Bhagwati Lal vs State
2021 Latest Caselaw 8397 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 4838/2020

Rahul

----Petitioner Versus State Of Rajasthan

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 5922/2020 Ashok

----Petitioner Versus State

----Respondent S.B. Criminal Miscellaneous Bail Application No. 9426/2020 Bhagwati Lal

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Abhishek Charan For Respondent(s) : Mr. A.R. Choudhary, P.P. Present in Person(s) : Mr. Manish Kumar Sharma, Dy. S.P., ATS Rajasthan.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

Pursuant to the directions given by a Co-ordinate Bench of

this Court on 14.12.2020, Mr. Manish Kumar Sharma Dy. S.P.,

ATS, Rajasthan is present in person before this Court and has

submitted that six weeks' further time may be granted to furnish

(2 of 2) [CRLMB-4838/2020]

reply of the State in response to the query made by this Court

vide order 14.12.2020. Time prayed for is granted.

List after six weeks.

(VIJAY BISHNOI),J

1-akash/-

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