Booti @ Babita Devi vs State Of Rajasthan
2022 Latest Caselaw 5089 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 3468/2022

Booti @ Babita Devi

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Deepak Menaria For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

04/04/2022

Heard learned counsel for the petitioner as well as learned

Public Prosecutor.

During the course of arguments, learned counsel for the

petitioner seeks time to file copy of certain judgments. The same

may also be supplied to learned Public Prosecutor during the

course of the day.

As requested by both the side, list this matter on

07.04.2022.

(DEVENDRA KACHHAWAHA),J 37-Bharti/-

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