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Omaram @ Om Prakash vs State Of Rajasthan
2022 Latest Caselaw 14478 Raj

Citation : 2022 Latest Caselaw 14478 Raj
Judgement Date : 8 December, 2022

Rajasthan High Court - Jodhpur
Omaram @ Om Prakash vs State Of Rajasthan on 8 December, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 9759/2022

Omaram @ Om Prakash S/o Bhakharram @ Bhagchand, Aged About 28 Years, R/o Iramo Ki Dhani Nousar Ps Matoda Dist. Jodhpur Raj. (At Present Lodged In Central Jail Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. B.R. Godara For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/12/2022

Learned counsel for the petitioner does not want to

press this second bail application at this stage, however,

seeks liberty for the petitioner to file a fresh bail

application before the trial court after recording of the

evidence of constable - Girdhari Singh.

Accordingly, this second bail application is dismissed

as not pressed with the liberty sought for.

(VIJAY BISHNOI),J

139-msrathore/-

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