Tirth Ram vs State
2021 Latest Caselaw 8665 Raj

(1 of 1) [CRLR-543/2019]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 543/2019

Tirth Ram

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Hans Raj, Adv. For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

30/03/2021

As per office report, bail bonds have been received but the

surety bonds have not been verified by the trial court.

Counsel for the petitioner prays for some time to submit

fresh surety bonds before the trial court.

Six weeks' time is granted to the petitioner to submit fresh

surety bonds before the trial court. Upon submitting the fresh

surety bonds, the trial court shall send the same to this Court.

(MANOJ KUMAR GARG),J 138-MS/-

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