Bhanwar Nath vs State
2022 Latest Caselaw 1031 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 15278/2021

Bhanwar Nath

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Shreekant Verma through VC. For Respondent(s) : Mr. Vikram Sharma, PP.

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

20/01/2022

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.

Learned counsel for the petitioner appearing through video

prays for some time to place on record the copy of the

judgment(s) in which, the accused was acquitted.

Learned Public Prosecutor is directed to call for the

antecedents of the accused-petitioner, mentioning the nature of

the cases, pending against the accused-petitioner.

List the matter next week, as prayed.

(DEVENDRA KACHHAWAHA),J 23-Mohan/-

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