Shyam Lal vs Sharwan Ram
2022 Latest Caselaw 3832 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Bail Cancellation Application No. 62/2021

Shyam Lal

----Petitioner Versus Sharwan Ram

----Respondent Connected With S.B. Criminal Bail Cancellation Application No. 61/2021

For Petitioner(s) : Mr. Gokulesh Bohra For Respondent(s) : Ms. Anita Gehlot, PP Mr. Vinod Shrarma

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

10/03/2022

S.B. Cr. Bail Cancellation Application No. 62/2021:-

Two weeks' time is granted for filing extra sets. Upon filing

the same, notices be issued to respondent No.1, returnable within

eight weeks.

S.B. Cr. Bail Cancellation Application No. 61/2021:-

Mr. Vinod Sharma, Adv. is appearing on behalf of respondent

No.1. His name be shown in the cause list.

Service is complete.

List along with connected matter.

(MANOJ KUMAR GARG),J 76-77 MS/-

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