Mangi Lal vs State Of Rajasthan
2021 Latest Caselaw 12040 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Misc. Appli No. 206/2021 Mangi Lal S/o Shri Lakha Ram, Aged About 38 Years, Resident Of Lalji Ki Dungari, Tehsil Chitalwana, District Jalore. (Lodged In Sub Jail Bhinmal, District Jalore).

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent Connected With S.B. Criminal Misc. Appli No. 207/2021 Mangi Lal S/o Shri Lakha Ram, Aged About 40 Years, R/o Lalji Ki Dungri, Tehsil Chitalwana, District Jalore. (Lodged In Sub Jail Bhinmal, District Jalore)

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Vijay Raj Bishnoi For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment / Order

02/08/2021 Learned counsel for the petitioner stated that the instant

applications for extension of time in S.B. Criminal Misc. Interim

Bails No. 7586/2021 and 7400/2021 granted by this Court, have

become infructuous.

Accordingly, the applications for extension of time is

dismissed as having become infructuous.

(DEVENDRA KACHHAWAHA),J 121-122/amit/-

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