Rajasthan High Court - Jodhpur
Ramesh Chandra Patwa vs State Of Rajasthan on 7 March, 2022
Author: Devendra Kachhawaha
Bench: Devendra Kachhawaha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR.
....
S.B. Criminal Bail Cancellation Application No. 8/2022 Ramesh Chandra Patwa
----Petitioner Versus State Of Rajasthan
----Respondent Connected With S.B. Criminal Misc. Bail Application No. 16879/2021 Gaurav
----Petitioner Versus State Of Rajasthan
----Respondent For Petitioner(s) : Dr. Nupur Bhati (Bail Cancellation No. 8/2022).
Mr. Suresh Kumar Maru (Bail Application No. 16879/2021) For Respondent(s) : Mr. Sumer Singh Rajpurohit, PP.
HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA Order 07/03/2022 S.B. Criminal Bail Cancellation Application No. 8/2022:
Heard learned counsel for the petitioner (complainant) as well as learned Public Prosecutor.
Issue notice to the respondents.
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(2 of 2) [CRLBC-8/2022] Learned Public Prosecutor accepts notices on behalf of the respondent No.1 - State of Rajasthan.
Thus, let the notices be issued to the respondent No.2 (Accused). Rule is made returnable within a period of two weeks. Notices may be given 'Dasti' to the learned counsel for the petitioner for effecting service upon the respondent No.2 (Accused).
S.B. Criminal Misc. Bail Application No. 16879/2021:
As requested by the learned counsel for the accused -
petitioner, list the matter along with Bail Cancellation Application No. 8/2022 on 15.03.2022.
(DEVENDRA KACHHAWAHA),J 66-67-Mohan/-(Downloaded on 07/03/2022 at 08:46:26 PM)
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