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Vicky vs State Of Rajasthan
2021 Latest Caselaw 3040 Raj

Citation : 2021 Latest Caselaw 3040 Raj
Judgement Date : 3 February, 2021

Rajasthan High Court - Jodhpur
Vicky vs State Of Rajasthan on 3 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 14831/2020

Vicky S/o Kamlesh Sharma, Aged About 19 Years, Bahetiyo Ki Lane, Paota Chowk, Chittorgarh Kotwali Police Station, Chittorgarh, District Chittorgarh. (Lodged In District Jail Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. JVS Deora For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2021

Learned counsel for the petitioner does not want to

press this second bail application.

Accordingly, this second bail application is dismissed

as not pressed.

(VIJAY BISHNOI),J

ms rathore

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