Bhagat Singh vs State
2022 Latest Caselaw 2977 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2865/2014

Bhagat Singh

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Rohit Mutha For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/02/2022

Heard learned counsel for the parties.

Admit.

Notice need not be issued as the respondent - State has

already represented through the learned Public Prosecutor.

Heard on the stay petition.

The interim order passed by this Court dated 24.11.2014 is

made absolute.

Stay petition is disposed of.

(VIJAY BISHNOI),J 152-mohit/-

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