Mahesh Sharma S/O Shri Prem ... vs The State Of Rajasthan
2022 Latest Caselaw 1725 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                     S.B. Criminal Bail Cancellation Application No. 106/2021

                                   Mahesh Sharma S/o Shri Prem Narayan Sharma
                                                                                                     ----Petitioner
                                                                      Versus
                                   The State Of Rajasthan.
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Amit Jindal for Mr. Subash Kumar Jindal For Respondent(s) : Mr. Hemant Gajraj for Mr. Mahaveer Kalwa For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

23/02/2022

Counsel for the complainant-petitioner is directed to supply a

copy of the bail cancellation application to the counsel for the

accused-respondent.

Reply, if any, be filed within two weeks.

List this matter after two weeks.

(PANKAJ BHANDARI),J

ARTI SHARMA /3

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