Dudaram vs State Of Rajasthan
2021 Latest Caselaw 9735 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6219/2021

Dudaram S/o Sh. Durgaram, Aged About 45 Years, B/c Jat, R/o Bhunka Bagatsingh, Teh. And Police Thana Sindhari, Dist. Barmer (Raj.). (Lodged At District Sub Jail, Balotara).

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

----Respondent

For Petitioner(s) : Mr. B.L. Dudy (through VC) For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA (VACATION JUDGE)

Judgment

04/06/2021

Learned counsel Shri Dudy submits that by inadvertent error,

he has filed this duplicate bail application on behalf of the

petitioner. The previous bail application (No.6048/2021) has

already been filed on behalf of the petitioner, which is pending

consideration. In this background, reserving the rights of the

petitioner to seek bail in the said bail application (No.6048/2021),

this bail application is rejected.

(SANDEEP MEHTA), VJ 38-Sudhir Asopa/-

Powered by TCPDF (www.tcpdf.org)