Vaibhav Lodha Vs State Of Rajasthan
.... been advised immediate knee replacement surgery. Post it on 08.11.2024.” 7. Pursuant thereto, today a report dated 21.10.2024 has been tendered in the course of hearing, which is taken on record. Relevant translated version of the said report reads as under: "Acco ...
Rajasthan High Court (Jodhpur Bench)
Vedprakash Vs State Of Rajasthan
.... ek discharge at any stage : An individual who has stood surety for someone released on bail has the right to apply to the Court to be discharged from his responsibilities. He can seek a complete discharge from the bond. A.2. Warrant of Arrest for accused: Upon receiving the application from ...
Rajasthan High Court (Jodhpur Bench)
Chalakdan Charan Vs State Of Rajasthan
.... , it transpires that the petitioner is a 72-year-old senior citizen and a retired soldier from the Indian Army, currently living a retired life in a remote village. After the dismissal of the revision petition in year 2019, the courts were working under restrictions due to the global pandemic. U ...
Rajasthan High Court (Jodhpur Bench)
Mohh. Israr Alias Kallu S/O Mohd. Muak Vs State Of Rajasthan
.... d that for the purposes of granting the bail the Legislature has used the words "reasonable grounds for believing" instead of "the evidence" which means the court dealing with the grant of bail can only satisfy it as to whether there is a genuine case against the accused and ...
Rajasthan High Court (Jaipur Bench)
Saini Stone Building Materials G-25 Vs The State Of Rajasthan
.... of the defaulter and in case of attachment of movable property, the warrant shall be caused to be issued by the Chief Municipal Office in the form of the Fifth Schedule or to the like effect and in the case of attachment of immovable property, the warrant shall be caused to be issued by the Muni ...
Rajasthan High Court (Jaipur Bench)
State Of Raj And Ors Vs Bharat Lal Tailor
.... the Rules of 2010 provides as below:- “36.Unsatisfactory progress during probation .-If it appears to the Appointing Authority, at any time, during or at the end of the period of probation, that service of a probationer trainee is not found to be satisfactory, the Appointing Authority may r ...
Rajasthan High Court (Jaipur Bench)
Priti Vs State Of Rajasthan
.... utrix Preeti is present today. Accused Sunil Kumar is not present as he is in judicial custody. Hon’ble Court has directed to verify the details of the compromise, however compromise has not been filed. But an affidavit / statement of the prosecutrix has been filed. The contents of the affidavit ...
Rajasthan High Court (Jodhpur Bench)
Premchand Vs State Of Rajasthan
.... every court trying an offence under this Act, shall treat the inventory, the photographs of narcotic drugs, psychotropic substances, controlled substances or conveyances and any list of samples drawn under sub-section (2) and certified by the Magistrate, as primary evidence in respect of such of ...
Rajasthan High Court (Jodhpur Bench)
Siyaram Singh S/O Shri Natthi Singh Vs State Of Rajasthan
.... he court must consider whether any supervening circumstances have arisen or the conduct of the accused post grant of bail demonstrates that it is no longer conducive to a fair trial to permit him to retain his freedom by enjoying the concession of bail during trial [ Dolat Ram v. State of Haryan ...
Rajasthan High Court (Jaipur Bench)
Dinesh @ Diniya Vs State Of Rajasthan
.... same are reproduced hereinbelow:- “9. In the light of the statutory provisions of sections 444 and 446 of the Code and, the observations recorded above, I am of the opinion that the following procedure and principles governing the discharge of a surety and when necessary, for forfeiting the ...
Rajasthan High Court (Jodhpur Bench)
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