Rajasthan High Court - Jodhpur
Chetan @ Dadu vs State on 11 March, 2022
Author: Devendra Kachhawaha
Bench: Devendra Kachhawaha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 5958/2021
Roopdas
----Petitioner
Versus
State Of Rajasthan
----Respondent
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----Petitioner
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----Respondent
(Downloaded on 11/03/2022 at 08:52:51 PM)
(2 of 3) [CRLMB-5958/2021]
S.B. Criminal Appeal (SB) No. 704/2021
Ajay
----Petitioner
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----Respondent
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----Respondent
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Vishnu Samariya
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For Petitioner(s)/ : Mr. Suresh Kumbhat.
For Appellant(s) Mr. Deepak Menaria.
Mr. Mohd. Rasheed.
Mr. Shambhoo Singh.
Mr. J.V.S. Deora.
Mr. Ram Singh Rawal.
Mr. Mahaveer Singh.
For Respondent(s) : Mr. Shrawan Bishnoi, PP.
HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA
Order 11/03/2022 Heard learned counsel for the petitioners/appellants as well as learned Public Prosecutor.
It is noticed that vide order dated 11.02.2022, a co-ordinate Bench of this Court had directed the learned Public Prosecutor to file the FSL Report in regard to the mobile phones, as recovered from the accused persons, which were sent for examination. (Downloaded on 11/03/2022 at 08:52:51 PM)
(3 of 3) [CRLMB-5958/2021] Today, learned Public Prosecutor prays that one more opportunity may be granted to the prosecution to file the requisite FSL Report, as stated above.
In the interest of justice, learned Public Prosecutor is granted one more opportunity to ensure proper compliance of the Court's earlier order dated 11.02.2022 positively on or before the next date of hearing.
List all these matters after ten (10) days, as prayed.
(DEVENDRA KACHHAWAHA),J 1 to 9-Mohan/-
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