Suo Moto vs Anand Singh S/O Shri Dayal Singh
2022 Latest Caselaw 553 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

 S.B. Criminal Bail Cancellation Application No. 126/2021

Suo Moto
                                                                   ----Petitioner
                                    Versus
Anand Singh S/o Shri Dayal Singh
                                                                 ----Respondent

Connected With S.B. Criminal Miscellaneous Fifth Bail Application No. 4216/2021 Anil Chaukdiwal S/o Satyanarayan Chaukdiwal

----Petitioner Versus Union Of India

----Respondent S.B. Criminal Miscellaneous Bail Application No. 4436/2021 Bhagwan Sain Son Of Shri Radheyshyam Sain

----Petitioner Versus Union Of India

----Respondent S.B. Criminal Miscellaneous Fourth Bail Application No. 4804/2021 Deepak Chaukdiwal S/o Satyanarayan Chaukdiwal

----Petitioner Versus Union Of India

----Respondent

For Petitioner(s) : Mr. Nitin Bhandari through VC Mr. Suray Prakash Sharma through VC Mr. Ravi Kant Sharma through VC For Respondent(s) : Mr. Anil Kumar Upman through VC For Union of India : Mr. Kinshuk Jain through VC

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

21/01/2022

(2 of 2) [CRLBC-126/2021]

Counsel for the respondent seeks time to argue the matter.

List these matters on 28.01.2022.

(PANKAJ BHANDARI),J

ARTI SHARMA /1-4

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