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Gordhan vs State
2021 Latest Caselaw 2211 Raj

Citation : 2021 Latest Caselaw 2211 Raj
Judgement Date : 27 January, 2021

Rajasthan High Court - Jodhpur
Gordhan vs State on 27 January, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous 3rd Bail Application No. 12820/2020

Ram Lal @ Ramu S/o Gheesa, Aged About 27 Years, Javad Darwaja, Meena Ka Mohalla, Nimbahera, P.s. Kotwali Nimbahera, District Chittorgarh. (Presently Confined At Sub Jail Nimbahera, District Chittorgarh).

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

----Respondent Connected With S.B. Criminal Miscellaneous 3rd Bail Application No. 14563/2020 Gordhan S/o Sh. Narsingh Mali, Aged About 45 Years, Near Satyanarayan Mandir, Kasod Darwaja, Nimbaheda, P.s. Kotwali Nimbaheda, Chittorgarh. (At Present Lodged In Chittorgarh Jail).

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

----Respondent

For Petitioner(s) : Mr. Sudhir Saruparia, Mr. S.K. Verma, Mr. Swaroop Singh For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/01/2021

Having heard learned counsel for the parties and after going through the material available on record particularly, the statements of the I.O., I am not inclined to grant bail to the petitioners.

Hence, these bail applications are dismissed.

(VIJAY BISHNOI),J

17-msrathore/-

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