Rajasthan High Court - Jodhpur
Pukhraj @ Pappu vs State Of Rajasthan on 13 January, 2022
Author: Devendra Kachhawaha
Bench: Devendra Kachhawaha
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Second Bail Application No. 15973/2021
Kishore @ Gopal
----Petitioner
Versus
State Of Rajasthan
----Respondent
Connected With
1. S.B. Criminal Misc. Second Bail Application No. 13977/2021
2. S.B. Criminal Misc. Second Bail Application No. 15974/2021
For Petitioner(s) : Mr. R.K. Charan ]
Mr. Bhagirath Ray Bishnoi ] through
Mr. Bhanwaru Ram ] V.C.
For Respondent(s) : Mr. Anda Ram Choudhary, PP.
HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA
Order 13/01/2022 In wake of onslaught of COVID-19, as per guidelines, lawyers have been advised to refrain from coming to the Courts, therefore, hearing of the matter is being taken up only through video conferencing.
Learned counsel for the petitioners appearing through video conferencing stated that these matters are required to be heard in the physical mode of hearing, therefore, the same may be adjourned.
As requested by the learned counsel for the petitioners, list all these matters after two weeks.
(DEVENDRA KACHHAWAHA),J 32-34-Mohan/-
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