Kajol @ Kajal vs State
2022 Latest Caselaw 2158 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 855/2022

Kajol @ Kajal

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Pradeep Shah through VC. For Respondent(s) : Mr. Vikram Sharma, PP.

Mr. Ram Singh Rawal, for the complainant through VC.

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment / Order

07/02/2022

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 Public Prosecutor is directed to call for the case

diary/factual report/antecedents of the accused-petitioner and

produce the same before the Court on the next date of hearing.

List the matter on 16.02.2022, as prayed.

(DEVENDRA KACHHAWAHA),J 32-Mohan/-

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