Suresh Kumar vs State
2022 Latest Caselaw 1857 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 13901/2021

Suresh Kumar

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Vijay Raj Bishnoi through VC. For Respondent(s) : Mr. Vikram Sharma, PP.

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

04/02/2022

In wake of onslaught of COVID-19, as per guidelines,

lawyers have been advised to refrain from coming to the Courts,

therefore, hearing of the matter is being taken up only through

video conferencing.

Heard learned counsel for the petitioner appearing through

video conferencing as well as learned Public Prosecutor, present-

in-person. Perused the material available on record.

Learned counsel for the petitioner prays for some time to

argue the matter after submission of the relevant judgment as

passed by Hon'ble the Apex Court.

As requested by the learned counsel for the petitioner, list

the matter next week.

(DEVENDRA KACHHAWAHA),J 24-Mohan/-

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