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Rajkumar @ Raju @ Kalu vs State Of Rajasthan
2022 Latest Caselaw 5790 Raj

Citation : 2022 Latest Caselaw 5790 Raj
Judgement Date : 20 April, 2022

Rajasthan High Court - Jodhpur
Rajkumar @ Raju @ Kalu vs State Of Rajasthan on 20 April, 2022
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5011/2022

Rajkumar @ Raju @ Kalu S/o Ganga Ram, Aged About 45 Years, R/o Chak 2 MSR Tehsil Anupgarh Dist. Sriganganagar.

(At Present Lodged In Sub Jail Anupgarh)

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

----Respondent

For Petitioner(s) : Ms. Rajni Kaushik. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

20/04/2022

Learned counsel for the petitioner does not want to press

this bail application.

Accordingly, this Criminal Miscellaneous Bail Application is

dismissed as not pressed. However, liberty is granted to the

petitioner to file a fresh bail application after filing of the challan.

(MANOJ KUMAR GARG),J 55-prashant/-

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