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Suo Moto vs Anand Singh S/O Shri Dayal Singh
2022 Latest Caselaw 1729 Raj/2

Citation : 2022 Latest Caselaw 1729 Raj/2
Judgement Date : 23 February, 2022

Rajasthan High Court
Suo Moto vs Anand Singh S/O Shri Dayal Singh on 23 February, 2022
Bench: Pankaj Bhandari
      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

 S.B. Criminal Bail Cancellation Application No. 126/2021

Suo Moto
                                                                  ----Petitioner
                                   Versus
Anand Singh S/o Shri Dayal Singh
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 4216/2021 Anil Chaukdiwal S/o Satyanarayan Chaukdiwal

----Petitioner Versus Union Of India

----Respondent S.B. Criminal Miscellaneous Bail Application No. 4436/2021 Bhagwan Sain Son Of Shri Radheyshyam Sain

----Petitioner Versus Union Of India

----Respondent S.B. Criminal Miscellaneous Bail Application No. 4804/2021 Deepak Chaukdiwal S/o Satyanarayan Chaukdiwal

----Petitioner Versus Union Of India

----Respondent

For Petitioner(s) : Mr. Nitin Bhandari Mr. Surya Prakash Sharma Mr. Ravi Kant Sharma For Respondent(s) : Mr. Anil Upman in Criminal Misc. Bail Cancellation Application No.126/2021 For DRI : Mr. Kinshuk Jain

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

23/02/2022

(2 of 2) [CRLBC-126/2021]

Arguments heard.

Orders reserved.

(PANKAJ BHANDARI),J

ARTI SHARMA /4-7

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