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Kabira Ram vs State Of Rajasthan
2021 Latest Caselaw 9686 Raj

Citation : 2021 Latest Caselaw 9686 Raj
Judgement Date : 2 June, 2021

Rajasthan High Court - Jodhpur
Kabira Ram vs State Of Rajasthan on 2 June, 2021
Bench: Vijay Bishnoi Judge)

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 6427/2021

Kabira Ram S/o Atma Ram, Aged About 42 Years, R/o Bheel Basti, Raipura, Tehsil Mohangarh, Dist. Jaisalmer. (At Present Lodged In Sub Jail, Anupgarh).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Ms. Rajni Kaushik (through VC) For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI (VACATION JUDGE)

Judgment / Order

02/06/2021

Learned counsel for the petitioner does not want to press this second bail application, however, seeks liberty for the petitioner to file a fresh bail application before the trial court after recording of the statements of prosecution witness - Birma wife of Hanuman.

Accordingly, this second bail application is dismissed as not pressed with the liberty sought for.

(VIJAY BISHNOI), VJ

28-msrathore/-

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