Kailash Jakhar @ Keval Ram vs State Of Rajasthan
2021 Latest Caselaw 18693 Raj

(1 of 1) [CRLMB-16102/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16102/2021

Kailash Jakhar @ Keval Ram S/o Phusa Ram, Aged About 35 Years, R/o Vishnunagar/Sundanagar, Jaloda Police Station Lohawat, Dist. Jodhpur.

(At Present Lodged In Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Dilip Kumar Sharma. For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/12/2021

Learned counsel for the petitioner submits that due to

subsequent events the present bail application has become

infructuous.

Accordingly, this Criminal Miscellaneous Bail Application is

dismissed as having become infructuous.

(MANOJ KUMAR GARG),J

87-prashant/-

Powered by TCPDF (www.tcpdf.org)