Damodar Son Of Shri Bhagwan vs State Of Rajasthan
2021 Latest Caselaw 2174 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                    S.B. Criminal Miscellaneous Bail Application No. 218/2021

                                   Damodar Son Of Shri Bhagwan, R/o Churela, Police Station
                                   Noorabad, District Morena (MP).
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan through P.P.
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Udit Sapra for Mr. Anil Jain For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

05/03/2021

Counsel for the petitioner contends that the present Criminal

Misc. Bail Application has become infructuous.

Accordingly, Criminal Misc. Bail Application is dismissed as

having become infructuous.

(PANKAJ BHANDARI),J

ARTI SHARMA /22

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