Bhaga Ram vs State Of Rajasthan
2021 Latest Caselaw 9557 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6700/2021

1. Bhaga Ram S/o Veerma Ram, Aged About 55 Years,

2. Ladha Devi W/o Bhaga Ram, Aged About 52 Years, Both R/o Daboi, Police Station Dhorimanna, District Barmer.

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

----Respondent

For Petitioner(s) : Mr. Surendra Bagmalani, Adv. through VC For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/05/2021

Learned Public Prosecutor is directed to call for the case

diary from the concerned Police Station.

Put up on 05.07.2021, as prayed.

Till then, the petitioners shall not be arrested in connection

with FIR No.107/2021, PS Dhorimanna, Barmer for offences under

Sections 498A, 323, 342 IPC. However, they shall join the

investigation.

(MANOJ KUMAR GARG),J 64-MS/-

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