Pema Ram vs State Of Rajasthan
2022 Latest Caselaw 5248 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4401/2022

Pema Ram S/o Amra Ram, Aged About 66 Years, B/c Meghwal R/o Village Khara Bera Purohitan Tehsil Luni Distt. Jodhpur

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Neel Kamal Bohra. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

Mr. Pema Ram.

Mr. Firoz Khan.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/04/2022

Learned Public Prosecutor is directed to call for the case

diary from the Investigating Officer.

List this matter after three weeks, as prayed.

In the meanwhile and till next date of hearing, the petitioner

shall not be arrested in connection with F.I.R. No.86/2022, Police

Station Basni, District Jodhpur. However, he is directed to join the

investigation.

(MANOJ KUMAR GARG),J 54-prashant/-

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