Sabir Hussain Mangtudeen Nirban Vs State Of Rajasthan
.... whereas due to inadvertence in the cause title of the bail application, the name of accused-applicant has been wrongly mentioned as Sabir Hussain @ Mangtudeen Nirban S/o Mangtudeen Nirban, thereby the same has reflected in the order dated 6.6.24 passed in the aforesaid bail application filed on b ...
Rajasthan High Court
Bhawani Singh Vs State Of Rajasthan
.... ng time to conclude. Thus, learned counsel submitted that the applicant may be enlarged on bail. 3. Per contra, learned Public Prosecutor vehemently opposed the bail application. 4. Considering the arguments advanced by the counsel for the parties and looking to the overall facts and ...
Rajasthan High Court
Manoj Vs State Of Rajasthan
.... e order dated 29.04.2024. The applicant is behind the bars. The trial may take long time to conclude. Thus, learned counsel submitted that the applicant may be enlarged on bail. 3. Per contra, learned Public Prosecutor vehemently opposed the bail application. 4. Considering the argumen ...
Rajasthan High Court
Narendra Kumar Vs State Of Rajasthan
.... ong time to conclude. Thus, learned counsel submitted that the applicant may be enlarged on bail. 3. Per contra, learned Public Prosecutor vehemently opposed the bail application. 4. Considering the arguments advanced by the counsel for the parties and looking to the overall facts and ...
Rajasthan High Court
Vishal Vs State Of Rajasthan
.... may take long time to conclude. Thus, learned counsel submitted that the applicant may be enlarged on bail. 3. Per contra, learned Public Prosecutor vehemently opposed the bail application. 4. Considering the arguments advanced by the counsel for the parties and looking to the overall ...
Rajasthan High Court
Kanhaiya Lal Vs State Of Rajasthan
.... ime to conclude. Thus, learned counsel submitted that the applicant may be enlarged on bail. 3. Per contra, learned Public Prosecutor vehemently opposed the bail application. 4. Considering the arguments advanced by the counsel for the parties and looking to the overall facts and circ ...
Rajasthan High Court
Mangi Lal Vs State Of Rajasthan
.... long time to conclude. Thus, learned counsel submitted that the applicant may be enlarged on bail. 3. Per contra, learned Public Prosecutor vehemently opposed the bail application. 4. Considering the arguments advanced by the counsel for the parties and looking to the overall facts an ...
Rajasthan High Court
Sanjay And Others Vs State Of Rajasthan
.... e to conclude. Thus, learned counsel submitted that the applicants may be enlarged on bail. 3. Per contra, learned Public Prosecutor vehemently opposed the bail applications. 4. Considering the arguments advanced by the counsel for the parties and looking to the overall facts and circ ...
Rajasthan High Court
Sabir Hussain @ Mangtudeen Nirban Vs State Of Rajasthan
.... ay be enlarged on bail. 3. Per contra, learned Public Prosecutor vehemently opposed the bail application. 4. Considering the arguments advanced by the counsel for the parties and looking to the overall facts and circumstances of the case, without commenting on the merits and demerits o ...
Rajasthan High Court
Dashrath Singh Vs State Of Rajasthan
.... long time to conclude. Thus, learned counsel submitted that the applicant may be enlarged on bail. 3. Per contra, learned Public Prosecutor vehemently opposed the bail application. 4. Considering the arguments advanced by the counsel for the parties and looking to the overall facts a ...
Rajasthan High Court
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