Suo Moto vs Anand Singh S/O Shri Dayal Singh
2021 Latest Caselaw 6774 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

     S.B. Criminal Bail Cancellation Application No. 126/2021

Suo Moto
                                                                          ----Petitioner
                                      Versus
Anand Singh S/o Shri Dayal Singh
                                                                        ----Respondent

Connected With S.B. Criminal Miscellaneous 5th Bail Application No. 4216/2021 Anil Chaukdiwal S/o Satyanarayan Chaukdiwal

----Petitioner Versus Union Of India

----Respondent S.B. Criminal Miscellaneous 2nd Bail Application No. 4436/2021 Bhagwan Sain Son Of Shri Radheyshyam Sain

----Petitioner Versus Union Of India

----Respondent S.B. Criminal Miscellaneous 4th Bail Application No. 4804/2021 Deepak Chaukdiwal S/o Satyanarayan Chaukdiwal

----Petitioner Versus Union Of India

----Respondent

For Petitioner : Mr. Suray Prakash Sharma For Accused- : Mr. Anil Kumar Upman in Criminal Bail Respondent(s) Cancellation Application No. 126/2021 For UOI : Mr. Kinshuk Jain

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/11/2021

Counsel for the accused-respondent in Criminal Bail

Cancellation Application No. 126/2021 seeks time to file reply.

(2 of 2) [CRLBC-126/2021]

Reply be filed within two weeks.

List after two weeks.

(PANKAJ BHANDARI),J NIKHIL KR. YADAV /4-7

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