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Hansraj vs State
2021 Latest Caselaw 8855 Raj

Citation : 2021 Latest Caselaw 8855 Raj
Judgement Date : 5 April, 2021

Rajasthan High Court - Jodhpur
Hansraj vs State on 5 April, 2021
Bench: Sandeep Mehta

(1 of 1) [CRLMB-3927/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3927/2021

Hansraj S/o Sh. Kishan Lal, Aged About 28 Years, R/o Ajoliya Ka Kheda, P.s. Gangrar, Dist. Chittorgarh. (At Present Lodged In District Jail, Bhilwara).

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Rakesh Matoria For Respondent(s) : Mr. Mahipal Bishnoi, PP with Ms. Kamla Goswami

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

05/04/2021

Heard learned counsel for the petitioner, learned Public

Prosecutor and perused the material available on record.

The petitioner is a habitual offender. As many as 13 previous

cases are registered against him. In this background, learned

counsel Shri Matoria does not press this bail application at this

stage. Accordingly, the same is dismissed as not pressed.

(SANDEEP MEHTA),J

17-/Devesh Thanvi/-

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