Rajasthan High Court - Jaipur
Naveen Khemani S/O Shri Tarachand vs State Of Rajasthan on 8 December, 2020
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 14235/2020
Naveen Khemani S/o Shri Tarachand
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Akhilesh Kumar Pareek, Adv.
(through video conference) For Respondent(s) : Mr. Riyasat Ali, PP HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 08/12/2020 Learned Public Prosecutor is directed to procure the latest investigation report after joining investigation by the petitioner.
List the matter on 13.01.2021, as prayed.
Till then, interim order, if any, shall continue.
(NARENDRA SINGH DHADDHA),J Gourav/51 (Downloaded on 08/12/2020 at 10:10:47 PM) Powered by TCPDF (www.tcpdf.org)