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Madan Lal vs State
2021 Latest Caselaw 2698 Raj

Citation : 2021 Latest Caselaw 2698 Raj
Judgement Date : 1 February, 2021

Rajasthan High Court - Jodhpur
Madan Lal vs State on 1 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 469/2020

Madan Lal S/o Prahlad, Aged About 25 Years, By Caste Jat, Resident Of Ward No. 13, Village Dhaba, Sangaria Police Station, Dist. Hanumangarh. (Lodged In Sub Jail, Sangaria).

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 15262/2019 Suresh S/o Papi Singh, Aged About 28 Years, By Caste Majhbi Sikh, R/o Ward No. 8, Deengarh, Tehsil Sangariya, District Hanumangarh. (Presently Lodged At District Jail, Hanumangarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. K.R. Meghwal Ms. Priya Bishnoi For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021

Learned counsel of the petitioners have submitted that these

criminal misc. bail applications have rendered infructuous.

Accordingly, these criminal misc. bail applications filed under

Section 439 Cr.P.C. are dismissed as having become infructuous.

(VIJAY BISHNOI),J

Arun-4-5/-

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