Prabhu vs State Of Rajasthan
2021 Latest Caselaw 17289 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13691/2021

1. Prabhu S/o Taju, Aged About 50 Years, R/o Lalpuriya, Police Station Sarada, District Udaipur (Raj.) (Lodged In Sub Jail, Salumber)

2. Aaju @ Arjun S/o Prabhu, Aged About 19 Years, R/o Lalpuriya, Police Station Sarada, District Udaipur (Raj.) (Lodged In Sub Jail, Salumber)

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

----Respondent

For Petitioner(s) : Mr. Suresh Kumar Maru. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

18/11/2021

Learned counsel for the petitioners submits that in the

subsequent event the present Criminal Miscellaneous Bail

Application has become infructuous.

Hence, the present Criminal Miscellaneous Bail Application is

hereby dismissed as having become infructuous.

(MANOJ KUMAR GARG),J

27-prashant/-

Powered by TCPDF (www.tcpdf.org)