Jeet Mal vs State Of Rajasthan
2021 Latest Caselaw 9762 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5398/2021

Jeet Mal S/o Shankar Lal, Aged About 47 Years, R/o Narwali, P.S. Khamera, Dist. Banswara (Raj.). (Presently Lodged At District Jail, Pratapgarh).

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

----Respondent

For Petitioner(s) : Mr. R.S. Rathore through VC For Respondent(s) : Mr. Mukhtiar Khan, PP

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA (VACATION JUDGE)

Judgment / Order

08/06/2021

Learned counsel for the petitioner stated that the instant

criminal misc. bail application filed under Section 439 Cr.P.C. has

become infructuous.

Accordingly, the bail application filed under Section 439

Cr.P.C. is dismissed as having become infructuous.

(DEVENDRA KACHHAWAHA), VJ 6-amit/-

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