Virendra Modi vs State Of Rajasthan
2022 Latest Caselaw 791 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Writ Petition No. 373/2021

Virendra Modi

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Manoj Bhandari (through VC) For Respondent(s) : Mr. Anil Joshi, AAG-cum-GA Incharge

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/01/2022

Mr. Anil Joshi, learned AAG-cum-GA has submitted that the

State is in receipt of a report from the AIIMS Jodhpur, wherein it is

mentioned that the petitioner can be provided treatment at AIIMS,

Jodhpur for his ailment.

Mr. Joshi prays for some time to produce the report of AIIMS

Jodhpur before this Court. Time prayed for is granted.

Put up on 24.02.2022.

The interim bail granted to the petitioner by this Court vide

order dated 17.08.2021 is further extended till the next date of

hearing.

(VIJAY BISHNOI),J 108-mohit/-

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