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Tiloka Ram vs State Of Rajasthan
2021 Latest Caselaw 6096 Raj

Citation : 2021 Latest Caselaw 6096 Raj
Judgement Date : 1 March, 2021

Rajasthan High Court - Jodhpur
Tiloka Ram vs State Of Rajasthan on 1 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2048/2021

Tiloka Ram S/o Sh. Dwarka Ram, Aged About 35 Years, R/o Khinya, Police Station Shrimohangarh, District Jaisalmer, At Present Resident Of Ptm Choraha, Sarhad Sultana, Police Station Shri Mohangarh, Dist. Jaisalmer, Rajasthan. (At Present Lodged In District Jail, Jaisalmer).

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

----Respondent

For Petitioner(s) : Mr. Trilok Joshi For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

Learned counsel for the petitioner does not want to

press this bail application at this stage.

Hence, this bail application is dismissed as not

pressed at this stage.

(VIJAY BISHNOI),J

29-msrathore/-

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