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Anil Kumar vs State Of Rajasthan
2021 Latest Caselaw 2882 Raj

Citation : 2021 Latest Caselaw 2882 Raj
Judgement Date : 2 February, 2021

Rajasthan High Court - Jodhpur
Anil Kumar vs State Of Rajasthan on 2 February, 2021
Bench: Sandeep Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14657/2020

Anil Kumar S/o Balveer Singh, Aged About 23 Years, By Caste Jat, R/o Ninan, Tehsil Bhadra, District Hanumangarh.

----Petitioner Versus State Of Rajasthan, Through P.P

----Respondent

For Petitioner(s) : Mr. Manjeet Godara For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment / Order

02/02/2021

As stated by counsel Shri Godara, the instant application for

pre-arrest bail is dismissed as having rendered infructuous.

(SANDEEP MEHTA),J

45-Sudhir Asopa/-

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