Bhinya Ram vs State Of Rajasthan
2021 Latest Caselaw 9460 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5864/2021

1. Bhinya Ram S/o Shri Harsukh Ram, Aged About 52 Years, R/o Village Banvarla, P.S. Dangiawas Tehsil And Distt. Jodhpur .

2. Mohan Ram S/o Shri Harsukh Ram, Aged About 60 Years, R/o Village Banvarla, P.S. Dangiawas Tehsil And Distt. Jodhpur .

3. Mukna Ram S/o Shri Gokul Ram, Aged About 55 Years, R/o Village Banvarla, P.s. Dangiawas Tehsil And Distt. Jodhpur .

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Kailash Chandra, through V.C. For Respondent(s) : Mr. Vikram Sharma, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

13/05/2021

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and perused the case diary.

Till next date of hearing, the petitioners shall not be arrested

in connection with F.I.R. No30/2021, Police Station Dangiawas,

District Jodhpur. However, they will be join the investigation.

List this matter after four weeks, as prayed.

(MANOJ KUMAR GARG),J 68-Prashant/-

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