Banshilal vs State
2021 Latest Caselaw 19521 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14728/2021

Banshilal S/o Bhamru, Aged About 24 Years, R/o Bhorai Fala, Suiya Ahore Police Station Semari, District Udaipur (At Present Sub Jail Salumber)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Sravan Kumar Sainee. For Respondent(s) : Mr. Mukesh Trivedi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

20/12/2021

Learned counsel for the petitioner submits that Banshilal S/o

Bhamru has already been enlarged on bail by this Hon'ble Court in

S.B. Criminal Misc. Bail Application No.14139/2021. So, the

present bail application has become infructuous.

Hence, the present Criminal Miscellaneous Bail Application is

hereby dismissed as having become infructuous.

(MANOJ KUMAR GARG),J

250-prashant/-

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