Jai Choudhary S/O Shri Ashok Kumar ... vs State Of Rajasthan
2022 Latest Caselaw 7125 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                        S.B. Criminal Misc Bail Application No. 15304/2022

                                   Namita Choudhary S/o Shri Ashok Kumar Kaajna
                                                                                                      ----Petitioner
                                                                       Versus
                                   State Of Rajasthan
                                                                                                    ----Respondent

Connected With S.B. Criminal Misc Bail Application No. 15308/2022 Jai Choudhary S/o Shri Ashok Kumar Kaajna

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr.Deepak Chauhan, Adv. For Respondent(s) : Mr.S.S.Mahla, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

09/11/2022

CRLMB 15304/2022

Learned Public Prosecutor seeks some more time to procure the case-diary.

List this matter after four weeks, as prayed.

Interim order, if any, to continue till next date.

CRLMB 15308/2022

Learned Public Prosecutor seeks some more time to procure the case-diary.

List this matter after four weeks, as prayed.

(MANOJ KUMAR GARG),J

196-197 NK

Powered by TCPDF (www.tcpdf.org)