Aasharam vs State Of Rajasthan
2023 Latest Caselaw 2139 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 166/2023

Aasharam

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Dharm Chandra Meena, relative of the petitioner, present in person For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/03/2023

Learned Public Prosecutor is directed to procure the factual

report as to why statement of the IO has not been recorded till

date though the trial court is summoning him from time to time.

List on 22.3.2023.

(VIJAY BISHNOI),J

105-msrathore/-

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