SUNIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The lawyers are abstaining from work on account of strike.

(2.) The matter comes up on an interim bail application preferred on behalf of the petitioner.

(3.) Mr. Vikash Vishnoi, petitioner's brother, present in person, submits that his marriage is scheduled to be held on 25/3/2023. He submits that the petitioner is his elder brother and it is necessary for him to attend the marriage, which is scheduled to be held on 25/3/2023.