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Smt. Indra Devi vs State
2021 Latest Caselaw 8605 Raj

Citation : 2021 Latest Caselaw 8605 Raj
Judgement Date : 26 March, 2021

Rajasthan High Court - Jodhpur
Smt. Indra Devi vs State on 26 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3785/2021 Smt. Indra Devi W/o Sh. Rajesh Singh, Aged About 45 Years, R/o Bartu, P.S. Bhim, Dist. Rajsamand. (At Present Lodged In District Jail, Rajsamand).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Jaipal Singh For Respondent(s) : Mr. Vikram Sharma, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021

Learned counsel for the petitioner has submitted that this

bail application has been filed inadvertently, therefore, he wants to

withdraw this bail application.

Accordingly, this bail application is dismissed as withdrawn.

(VIJAY BISHNOI),J

52-akash/-

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