Mohan Lal vs State Of Rajasthan
2021 Latest Caselaw 16503 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 582/2019

Mohan Lal

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. SS Shaktawat For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

28/10/2021

As per office report, bail bonds of the petitioner were

received but one surety bond has not been signed by the surety.

Two months' time is granted to the counsel for the petitioner

for furnishing fresh surety bond before the Registrar (Judicial) of

this Court.

(MANOJ KUMAR GARG),J 149-MS/-

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