Harish Odwani vs State Of Rajasthan
2021 Latest Caselaw 6292 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14818/2020

Harish Odwani S/o Sobhalal by caste Sindhi age 38 years r/o Pratapnagar, near Gurudwara, P.S. Chittorgarh, District Chittorgah

---Petitioners Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Umesh Shrimali For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/03/2021

Learned counsel for the petitioner has submitted that this

criminal misc. bail application has rendered infructuous.

Hence, the bail application preferred by the petitioner under

Section 438 Cr.P.C. is dismissed as having become infructuous.

(VIJAY BISHNOI),J

Surabhii/96-

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