Ramesh @ Papiya vs State Of Rajasthan
2022 Latest Caselaw 11924 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Misc. Appli No. 300/2022

Ramesh @ Papiya

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Kalu Ram Bhati For Respondent(s) : Mr. Anil Joshi, GA-cum-AAG assisted by Mr. Pallav Sharma Mr. Rajat Chhaperwal

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

27/09/2022

This parole petition is filed by the petitioner with a prayer to

release him on fifth parole on his furnishing a personal bond only

instead of furnishing two sureties as directed by this Court earlier.

Learned AAG prays for and is granted ten days' time to

furnish the status report regarding the financial condition of the

petitioner and his family.

List the matter after ten days.

(FARJAND ALI),J (VIJAY BISHNOI),J 9-mohit/-

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