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Prakash @ Pappu vs State Of Rajasthan
2021 Latest Caselaw 7100 Raj

Citation : 2021 Latest Caselaw 7100 Raj
Judgement Date : 10 March, 2021

Rajasthan High Court - Jodhpur
Prakash @ Pappu vs State Of Rajasthan on 10 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous IV Bail Application No. 3468/2021

Prakash @ Pappu S/o Mohan Lal Vishnoi, Aged About 34 Years, R/o Khara, P.s. Karda, At Present Jogau, P.s. Jaab, Dist. Jalore. (At Present Lodged In District Jail, Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. Jagdish Vishnoi For Respondent(s) : Mr. Vikram Shrama, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Learned counsel for the petitioner does not want to

press this fourth bail application at this stage.

Hence, this fourth bail application is dismissed as not

pressed at this stage.

It is expected that the trial court shall expedite the

trial.

(VIJAY BISHNOI),J

62-msrathore/-

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