Prakash Jat vs State
2022 Latest Caselaw 3226 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous II Bail Application No. 15956/2021

Prakash Jat

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Bhagirath Ray Bishnoi For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

02/03/2022

Learned counsel appearing for the petitioner is directed to

supply the copy of the judgments cited by him to learned Public

Prosecutor within a period of three days.

Learned Public Prosecutor seeks three days time to argue

the matter in light of judgments relied upon by learned counsel for

the petitioner.

As requested, put up on 09.03.2022.

(DEVENDRA KACHHAWAHA),J 23-Vij/-

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