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Gajendra Singh vs State
2021 Latest Caselaw 11553 Raj

Citation : 2021 Latest Caselaw 11553 Raj
Judgement Date : 26 July, 2021

Rajasthan High Court - Jodhpur
Gajendra Singh vs State on 26 July, 2021
Bench: Sanjeev Prakash Sharma

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9661/2021

Gajendra Singh S/o Sh. Ummed Singh, Aged About 28 Years, Hariyadhana, Borunda Police Station, Dist. Jodhpur. (Lodged In Central Jail, Jodhpur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Dhirendra Singh For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

26/07/2021

Learned counsel for the petitioner submits that the present

bail application has been rendered infructuous.

In view of above, the bail is dismissed as having become

infructuous.

(SANJEEV PRAKASH SHARMA),J

106-1/-saurabh

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