Hari Lal Regar Vs State Of Rajasthan
.... each of them execute a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the learned trial Judge for their appearance in this court on 11.07.2024 and whenever ordered to do so till the disposal of the appeal on the conditions indicated below:- ...
Rajasthan High Court
Dinesh Meena Vs Ravi Prakash
.... to press the instant bail applications at this stage but, he craves leave of the Court to file a fresh bail applications after the statements of the Seizure Officer are recorded. Accordingly, these bail applications are dismissed as not pressed with liberty prayed for. It is expected from t ...
Rajasthan High Court
Prakash Vs Kamlesh
.... nt to press the instant bail application at this stage but, he craves leave of the Court to file a fresh bail application after the statements of the Seizure Officer are recorded. Accordingly, this bail application is dismissed as not pressed with liberty prayed for. It is expec ...
Rajasthan High Court
Motnath @ Govind Nath Vs State Of Rajasthan and Anr.
.... contra, learned Public Prosecutor opposed the prayer for bail and submitted that looking to the seriousness of the accusation levelled against the appellant, he does not deserve to be enlarged on bail. However, learned counsel for the complainant submitted that during the pendency of the presen ...
Rajasthan High Court
Gopal Lal @ APPELLANT Vs State Of Rajasthan and Anr.
.... nsume sufficiently long time. On these grounds, he implored the Court to enlarge the appellant on bail. Per contra, learned Public Prosecutor has opposed the prayer for bail. However, learned counsel for the complainant submitted that in view of the fact that the prosecutrix h ...
Rajasthan High Court
Mohammad Ali and Ors. Vs State of Rajasthan
.... Public Prosecutor. Perused the material available on record. This Court, vide order dated 24.05.2024, directed the learned Public Prosecutor to procure the case diary from the Investigating Officer. In compliance of the order dated 24.05.2024 passed by this Court, learned Publi ...
Rajasthan High Court
Harbans Singh And Others Vs State Of Rajasthan
.... us, learned counsel submitted that the applicants 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 circumstances of the cas ...
Rajasthan High Court
Kumbh Singh 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
Anil @ Anda Ram Vs State Of Rajasthan
.... ready been enlarged on bail by this Court vide order dated 15.04.2024. 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 ...
Rajasthan High Court
Rajuram Vs State Of Rajasthan
.... 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 fa ...
Rajasthan High Court
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