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Krishan Lal vs State Of Rajasthan
2021 Latest Caselaw 8393 Raj

Citation : 2021 Latest Caselaw 8393 Raj
Judgement Date : 25 March, 2021

Rajasthan High Court - Jodhpur
Krishan Lal vs State Of Rajasthan on 25 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3419/2021

Krishan Lal S/o Sh. Surja Ram, Aged About 45 Years, B/c Bishnoi, Resident Of Raghunathpura, Police Station Rajiasar, District Sri Ganganagar, At Present Resident Of Ward No. 11, Ramsinghpur, Dist. Sri Ganganagar (Raj.). (At Present Lodged In Sub Jail, Suratgarh).

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

----Respondent

For Petitioner(s) : Mr. Hansraj Chawla For Respondent(s) : Mr. AR Chaudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

Learned counsel of the petitioner has submitted that this

S.B. criminal miscellaneous bail application has rendered

infructuous.

Accordingly, this S.B. criminal miscellaneous bail application

is dismissed as having become infructuous.

(VIJAY BISHNOI),J

25-pratibha/-

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