Bharat Singh S/O Meetha Lal vs State Of Rajasthan
2024 Latest Caselaw 823 Raj/2

Rajasthan High Court

Bharat Singh S/O Meetha Lal vs State Of Rajasthan on 2 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                         772/2024

                                   Bharat Singh S/o Meetha Lal
                                                                                           ----Petitioner
                                                                  Versus
                                   State Of Rajasthan
                                                                                       ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta, Adv. For : Mr. Ghan Shyam Singh Respondent(s) Rathore, GA-cum-AAG, assisted by Mr. Narendra Singh Gurjar, Assistant Government Advocate & Mr. Pushpendra Kumar Pandey, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

02/02/2024

Learned Government Advocate-cum-Additional

Advocate General is directed to procure the case

diary of this case as well as cross-case.

List on 09.02.2024.

(UMA SHANKER VYAS),J

DANISH USMANI /43

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