Vikram Meruta S/O Hazari Lal vs State Of Rajasthan
2022 Latest Caselaw 313 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                     S.B. Criminal Miscellaneous 2nd Bail Application No. 7678/2021

                                   Vikram Meruta S/o Hazari Lal
                                                                                                      ----Petitioner
                                                                       Versus
                                   State Of Rajasthan
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Mohit Sharma, Advocate through VC For Respondent(s) : Mr. Laxman Meena, Public Prosecutor

Mr. Lakhan Singh Khatana, SHO PS Mansarovar

HON'BLE MR. JUSTICE PRAKASH GUPTA

Order

13/01/2022

Learned counsel for the petitioner is directed to supply

a copy of the judgment relied upon him to learned PP during the

course of the day.

List on 21.01.2022.

Personal appearance of Investigating Officer Mr. Lakhan

Singh Khatana, SHO PS Mansarovar, is exempted, untill otherwise

directed by this Court.

(PRAKASH GUPTA),J

MR-27

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