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Suresh vs State
2022 Latest Caselaw 295 Raj

Citation : 2022 Latest Caselaw 295 Raj
Judgement Date : 5 January, 2022

Rajasthan High Court - Jodhpur
Suresh vs State on 5 January, 2022
Bench: Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR.

S.B. Criminal Misce. Interim Bail Application No. 17115/2021

Suresh

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Bhagirath Ray Bishnoi through VC. For Respondent(s) : Ms Anita Gehlot, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

05/01/2022

Lawyers are not physically appearing in the Court in view of

the unprecedented situation being faced by the country due to

pandemic of novel corona virus (COVID-19).

Learned Public Prosecutor is directed to call for the report

about the medical of the mother of the petitioner.

Put up on 12.01.2022.

(VINIT KUMAR MATHUR),J

86-AnilSingh/-

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