Rajasthan High Court - Jodhpur
Prakash vs State Of Rajasthan on 21 February, 2022
Author: Devendra Kachhawaha
Bench: Devendra Kachhawaha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR.
....
S.B. Criminal Miscellaneous Bail Application No. 16755/2021 Prakash
----Petitioner Versus State Of Rajasthan
----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 10726/2021 Mukesh
----Petitioner Versus State of Rajasthan
----Respondent For Petitioner(s) : Mr. Abhishek Charan.
Mr. Bjhagirath Ray Bishnoi. For Respondent(s) : Mr. Anda Ram Choudhary, PP.
HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA Order 21/02/2022 S.B. Crl. Misc. Bail Application No. 16755/2021:
As requested by the learned counsel Mr. Charan appearing on behalf of the accused-petitioner - Prakash, list the matter after two weeks.
S.B. Crl. Misc. Bail Application No. 10726/2021:
The present first bail application has been filed in connection with the First Information Report (FIR) No. 199/2021, Police Station Nimbahera Sadar, District Chittorgarh and listed today (Downloaded on 21/02/2022 at 08:50:04 PM) (2 of 2) [CRLMB-16755/2021] along with another bail application which is second bail application (No. 16755/2021 titled as "Prakash Vs. State of Rajasthan"), therefore, learned counsel Mr. Bishnoi appearing on behalf of the accused - Mukesh stated that the present bail application has wrongly been listed before this Court and thus, he prays that the same may kindly be ordered to be detached from the Second Bail Application No. 16755/2021 and may kindly be ordered to be listed before appropriate Bench.
In view of the submissions made hereinabove, Office is directed to detach this file from First Bail Application No. 16755/2021 titled as "Prakash Vs. State of Rajasthan" and list the matter before appropriate Bench.
(DEVENDRA KACHHAWAHA),J 33-Mohan/-
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