Rajasthan High Court - Jodhpur
Gurtez Singh vs State Of Rajasthan on 8 February, 2022
Author: Devendra Kachhawaha
Bench: Devendra Kachhawaha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 7758/2021
Gurtez Singh
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Jitendra Ojha, through VC
For Respondent(s) : Mr. Vikram Sharma, P.P.
HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA
Order 08/02/2022 In the 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.
Heard learned counsel for the petitioner appearing through video conferencing and the learned Public Prosecutor, present-in- person.
Learned counsel for the petitioner seeks time. List this matter after two weeks.
(DEVENDRA KACHHAWAHA),J 1-Bharti/-
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