Ram Pal vs Union Of India
2021 Latest Caselaw 9215 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4740/2021

Ram Pal S/o Bhagirath Vishnoi, Aged About 34 Years, Jajiwal, Vishnoiyan, Jodhpur Police Station Banar, District Jodhpur. (At Present Lodged In District Jail Chittorgarh).

----Petitioner Versus Union Of India, Through P.P

----Respondent

For Petitioner(s) : Mr. M.S. Rajpurohit For Respondent(s) : Mr. N.K. Rai, Spl. PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

09/04/2021

The petitioner seeks interim bail on the ground that Muklawa

ceremonies of his brother is to be solemnized tomorrow. However,

the petitioner's counsel has not supplied copy of the bail

application to learned Public Prosecutor and thus, verification

could not be sought.

In this background and since Muklawa ceremonies of the

petitioner's brother are to be solemnized tomorrow, no fruitful

purpose would be served by keeping this interim bail application

pending, hence, the same is dismissed.

(SANDEEP MEHTA),J 49-Sudhir Asopa/-

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