Sandra @ Mrs. Alexandra Nantongo ... vs State Of Rajasthan
2021 Latest Caselaw 6199 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.16697/2021


 Mahesh Singh Son of Late Nanku Singh & Anr.

                                                                 ----Petitioners
                                   Versus
State of Rajasthan, through P.P.
                                                                ----Respondent

Connected With

S.B. Criminal Miscellaneous Bail Application No. 17003/2021

Sandra @ Mrs. Alexandra Nantongo D/o Olewee & Anr.

----Petitioners Versus State of Rajasthan, Through Public Prosecutor.

----Respondent

For Petitioner(s) : Mr.Anil Kumar Upman, Adv.

Mr.Mohit Sharma, Adv.

Mr.Arpit Dotasra, Adv.

For Respondent(s) : Mr.Laxman Meena, Public Prosecutor.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order 29/10/2021

Learned counsel for the petitioners places reliance on a

judgment passed by the Apex Court in the case of State of

Maharashtra Vs. Mrs.Bharti Chandmal Varma @ Ayesha

Khan reported in [2002(1) SRJ 578] and the order passed by a

Coordinate Bench of this Court in the case of Vishambhar Das

(2 of 2) [CRLMB-16697/2021]

Vs. State of Rajasthan in S.B. Criminal Misc. Bail Application

No.15770/2017 dated 27.11.2017.

Learned Public Prosecutor submits that some more time

may be granted to bring the relevant case law on the issue.

List these cases on 09.11.2021.

(ASHOK KUMAR GAUR), J

Himanshu Soni/Parul/69-70

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