Ridhi Sidhi Sansthan Vs State Of Rajasthan And Others
.... writ petition is disposed of with liberty to the petitioner-Institution to file an application seeking permission for establishing Para Medical College for conducting the aforementioned courses within a period of three weeks from today. 3. In case such application is filed by the petitioner ...
Rajasthan High Court
Virendra Singh @ Chintu Vs State Of Rajasthan
.... rned counsel submitted that the petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioner. Per contra, learned Public Prosecutor has opposed the bail application. However, he was not ...
Rajasthan High Court
Kalu Singh Vs State Of Rajasthan
.... prays that the petitioner may be enlarged on interim bail in police custody. 4. Learned Public Prosecutor has verified the fact of the ailment being suffered by petitioner’s father. The verification report is taken on record. 5. Considering the facts of the present case that petitioner ...
Rajasthan High Court
Acharya Ji Raghunath Ji Sampati Trust Vs Shankarlal Joshi And Others
.... n whereof is being reproduced below :- “Received Rs.1000/- (Rupees One Thousand Only) from Shri Shankar Lal Ji Joshi in respect of the Trust property near the well. Sd/- Narsingh Das Acharya Receiver “. 7. Evidently the aforesaid receipt does not mention reference of a ...
Rajasthan High Court
Champalal Vs State Of Rajasthan
.... Act. Heard learned counsel for the petitioner and learned Public Prosecutor. Looking to the nature of allegations levelled against the petitioner in the FIR, this Court is not inclined to grant indulgence of anticipatory bail to the petitioner. However, keeping in mind the provi ...
Rajasthan High Court
Ishu Dagala Vs State Of Rajasthan
.... petitioner further submitted that the narcotic contraband recovered in the matter is below commercial quantity. Lastly, learned counsel submitted that the petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be gr ...
Rajasthan High Court
Harnam Das Vs State Of Rajasthan
.... apan Das Vs. Union of India [Special Leave to Appeal (Criminal) No.5617/2021], Kulwant Singh Vs. State of Punjab [Special Leave to Appeal (Criminal) No.5187/2019], Ghanshyam Sharma Vs. State of Rajasthan [Special Leave to Appeal (Criminal) No.5397/2019], Nadeem Vs. State of UP [Special Leave to ...
Rajasthan High Court
Pappu Ram Vs State Of Rajasthan
.... l for the petitioner further submits that the injury report prepared on 12.05.2021 i.e. a day after the accident, clearly shows that the three injuries suffered by the deceased are simple in nature and caused by blunt weapon. He also submits that the deceased Mukesh died after one month of the in ...
Rajasthan High Court
Sandeep Vs State Of Rajasthan
.... further submits that petitioner has nothing to do with this alleged recovery. Therefore, the benefit of bail should be granted to the accused-petitioner. Learned Public Prosecutor and Mr. Ramkera, ASI present-in-person have opposed the prayer made by the counsel for the petitioner for bail ...
Rajasthan High Court
Rajendra Kumar And Others Vs State Of Rajasthan And Others
.... ice filed the Charge-Sheet/Final Report No.03 dated 04.05.2024 and found the offence under Sections 302, 307, 323, 324, 447, 147, 148, 149 & 120-B IPC and Section 27 of the Arms Act to be made out against the present petitioners. 5. This Court further finds that the concerned investigat ...
Rajasthan High Court
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