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Omprakash S/O Shri Baldevram vs The State Of Rajasthan
2022 Latest Caselaw 3376 Raj/2

Citation : 2022 Latest Caselaw 3376 Raj/2
Judgement Date : 27 April, 2022

Rajasthan High Court
Omprakash S/O Shri Baldevram vs The State Of Rajasthan on 27 April, 2022
Bench: Pankaj Bhandari
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                    S.B. Criminal Miscellaneous Third Interim Bail Application
                                                               No. 13001/2021

                                   Omprakash S/o Shri Baldevram, Aged About 35 Years, R/o
                                   Haniya Ps And Tehsil Osia Dist. Jodhpur Raj. (Presently Confined
                                   In Central Jail Jodhpur)
                                                                                                        ----Petitioner
                                                                       Versus
                                   The State Of Rajasthan, Through Pp
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Chain Singh Rathore For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/04/2022

Counsel for the petitioner does not want to press the third

interim bail application.

Accordingly, present Criminal Misc. Third Interim Bail

Application is dismissed as withdrawn.

(PANKAJ BHANDARI),J

ARTI SHARMA /13

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