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Nirmala Devi W/O Santosh Kumar vs State Of Rajasthan
2022 Latest Caselaw 376 Raj/2

Citation : 2022 Latest Caselaw 376 Raj/2
Judgement Date : 17 January, 2022

Rajasthan High Court
Nirmala Devi W/O Santosh Kumar vs State Of Rajasthan on 17 January, 2022
Bench: Pankaj Bhandari
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                     S.B. Criminal Bail Cancellation Application No. 124/2021

                                    Nirmala Devi W/o Santosh Kumar
                                                                                                          ----Petitioner
                                                                           Versus
                                    State Of Rajasthan
                                                                                                        ----Respondent

Connected With S.B. Criminal Bail Cancellation Application No. 125/2021 Nirmala Devi W/o Santosh Kumar

----Petitioner Versus State Of Rajasthan

----Respondent

For Complainant- : None present Petitioner(s) For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

17/01/2022

Counsel for the complainant-petitioner has not joined

through video conferencing.

List these matters on 25.01.2022.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /7-8

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