Nand Kishore vs State Of Rajasthan
2021 Latest Caselaw 16112 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 13799/2021

Nand Kishore

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Pradeep Choudhary. For Respondent(s) : Mr. Mahpal Bishnoi, PP.

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment / Order

23/10/2021

Heard learned counsel for the parties. Perused the material

available on record.

There is a grave allegation against the petitioner of trying to

subterfuge the process of recruitment by using fraudulent means.

Learned Public Prosecutor is directed to return the case diary to

the I.O. and shall instruct him to conclude the investigation as

soon as possible. The application for bail shall be heard after

submission of charge-sheet.

List after ten days.

(SANDEEP MEHTA),J

68-Tikam/-

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