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Chetan vs State Of Rajasthan
2021 Latest Caselaw 19050 Raj

Citation : 2021 Latest Caselaw 19050 Raj
Judgement Date : 14 December, 2021

Rajasthan High Court - Jodhpur
Chetan vs State Of Rajasthan on 14 December, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6512/2021

Chetan S/o Sh. Mul Chand, Aged About 24 Years, Purani Ginnani, Dhavdiyo Ka Mohlla, Back Side Of Ramdev Ji Mandir, Bikaner (Raj.). (At Present Lodged In Central Jail, Bikaner).

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

----Respondent

For Petitioner(s) : Mr. Hans Raj Chawla For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/12/2021

Learned counsel for the petitioner has submitted that the

petitioner has already been ordered to be released on bail, this

bail application has become infructuous.

Accordingly, this bail application is dismissed as having

become infructuous.

(VIJAY BISHNOI),J

3-mohit/-

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