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Pratap Singh Rathore Alias Bittu ... vs The State Of Rajasthan
2021 Latest Caselaw 2356 Raj/2

Citation : 2021 Latest Caselaw 2356 Raj/2
Judgement Date : 7 June, 2021

Rajasthan High Court
Pratap Singh Rathore Alias Bittu ... vs The State Of Rajasthan on 7 June, 2021
Bench: Chandra Kumar (V.J.)
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                     S.B. Criminal Miscellaneous 2nd Bail Application No. 8937/2021

                                    Pratap Singh Rathore Alias Bittu S/o Goverdhan Singh Rathore,
                                    Aged About 20 Years, R/o Plot No. 23 A, New Colony, Khatipura,
                                    Police Station Vaishali Nagar, Jaipur.
                                    (At Present In Central Jail, Jaipur)
                                                                                                     ----Petitioner
                                                                      Versus
                                    The State Of Rajasthan, Through P.P.
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Javed Mohammed Khan, for Mr. Ali Mohammed Khan, through Video Conferencing For Respondent(s) : Mr. Atul Sharma, PP

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA (V.J.)

Judgment / Order

07/06/2021

Learned counsel for the petitioner submits that this bail

application has become infructuous as the petitioner has been

granted bail by the learned trial court.

The Second Bail Application is dismissed as having become

infructous.

(CHANDRA KUMAR SONGARA (V.J.)),J

Priyanka/30

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