State Of Rajasthan-State vs Balvindra Singh
2022 Latest Caselaw 10825 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR D.B. Criminal Misc(Pet.) No. 5684/2021

State Of Rajasthan-State

----Petitioner Versus Balvindra Singh

----Respondent Connected With D.B. Criminal Appeal No. 253/2003 Jeet Singh And Ors

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Bhagat Dadhich For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 24/08/2022 D.B. Criminal Misc (Pet.) No. 5684/2021

Learned Public Prosecutor prays for and is granted a week's time to furnish the latest factual report of the concerned police station. Meanwhile, the police shall carry out efforts to rearrest the accused Balvindra Singh.

List on 7.9.2022.

D.B. Criminal Appeal No. 253/2003 List on 7.9.2022.

A copy of this order be placed in each file.

(UMA SHANKER VYAS),J (VIJAY BISHNOI),J

20-msrathore/-

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