Rakesh Ninama S/O Shri Mavsingh vs State Of Rajasthan
2022 Latest Caselaw 370 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                     S.B. Criminal Bail Cancellation Application No. 123/2021

                                    Rakesh Ninama S/o Shri Mavsingh
                                                                                                       ----Petitioner
                                                                        Versus
                                    State Of Rajasthan
                                                                                                     ----Respondent

For Complainant- : Mr. Pallav Sharma, through VC Petitioner(s) For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

17/01/2022

Learned Public Prosecutor is directed to call for the criminal

antecedents of complainant-petitioner-Rakesh Ninama S/o Shri

Mavsingh.

List this matter after two weeks.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /6

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