State Of Rajasthan vs Buddhraj Gurjar S/O Pokar Lal
2022 Latest Caselaw 3302 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                       S.B. Criminal Bail Cancellation Application No. 9/2022

                                   State Of Rajasthan
                                                                                                      ----Petitioner
                                                                       Versus
                                   Buddhraj Gurjar S/o Pokar Lal
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Sher Singh Mahla, PP For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/04/2022

Learned Public Prosecutor states that after grant of bail,

accused-respondent has indulged in other criminal cases.

Issue notice to the accused-respondent.

List after service.

(PANKAJ BHANDARI),J

ARTI SHARMA /22

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