Atul vs State
2022 Latest Caselaw 3516 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous II Bail Application No. 15514/2021

Atul

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Bhushan Singh Charan For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

07/03/2022

The application (1/22) preferred on behalf of the

petitioner with a prayer to implead the complainant as party respondent No.2 in this second bail application is

considered and allowed. The complainant is impleaded as

party respondent No.2 in this second bail application.

Amended cause title already filed is taken on record.

Issue notice to the newly added respondent No.2,

returnable on 29.3.2022.

Notice upon the respondent No.2 shall be served

through the SHO, PS Koroi, Distt. Bhilwara, who shall

ensure the personal service of notice upon the

respondent No.2 positively by the next date of hearing.

(VIJAY BISHNOI),J

99-msrathore/-

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