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Radheshyam vs State Of Rajasthan
2022 Latest Caselaw 14155 Raj

Citation : 2022 Latest Caselaw 14155 Raj
Judgement Date : 1 December, 2022

Rajasthan High Court - Jodhpur
Radheshyam vs State Of Rajasthan on 1 December, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 6257/2022

Radheshyam S/o Shri Mahendra Singh, Aged About 22 Years, R/o Ward No. 03, Handi Khera, Ps - Sadar, Sirsa, District Sirsa, Haryana. (Presently Lodged At Jail Hanumangarh)

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Hanuman S/o Shri Gopiram, R/o Ps Haripura, Hanumangarh, Rajasthan.

----Respondents

For Petitioner(s) : Mr. N.K. Sharma For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/12/2022

Learned counsel for the petitioner does not want to

press this second bail application.

Hence, this second bail application is dismissed as not

pressed.

(VIJAY BISHNOI),J

231-msrathore/-

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