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Hari Ram vs State Of Rajasthan
2021 Latest Caselaw 7754 Raj

Citation : 2021 Latest Caselaw 7754 Raj
Judgement Date : 18 March, 2021

Rajasthan High Court - Jodhpur
Hari Ram vs State Of Rajasthan on 18 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3690/2021

Hari Ram S/o Shri Hanumana Ram, Aged About 32 Years, Village Bharnava, Police Station Ladnun, District Nagaur. (At Present Lodged In Sub Jail, Phalodi).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. RS Choudhary For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/03/2021

Learned counsel for the petitioner does not want to

press this bail application, however, seeks liberty for the

petitioner to file fresh bail application before the trial court

after filing of the charge-sheet.

Accordingly, this bail application is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

77-mohit/-

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