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Laxman Singh S/O Rupa vs State Of Rajasthan
2021 Latest Caselaw 2422 Raj/2

Citation : 2021 Latest Caselaw 2422 Raj/2
Judgement Date : 10 June, 2021

Rajasthan High Court
Laxman Singh S/O Rupa vs State Of Rajasthan on 10 June, 2021
Bench: Pankaj Bhandari (V.J.)
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Bail Application No.
                                                                        8447/2021
                                    Laxman Singh S/o Rupa, Aged About 50 Years, R/o Rail Ki Dang
                                    Kharkhedi Thana Ganj Dist. Ajmer (At Present Confined In Sub
                                    Jail Beawar)
                                                                                                              ----Petitioner
                                                                            Versus
                                    State Of Rajasthan, Through Pp
                                                                                                            ----Respondent

For Petitioner(s) : None present For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.)

Judgment / Order

10/06/2021

Since the accused-petitioner has already filed a bail

application no. 8274/2021 and the same is listed today.

Hence, this Criminal Miscellaneous Bail Application is

dismissed as not maintainable.

(PANKAJ BHANDARI (V.J.)),J

NIKHIL KR. YADAV /33

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