Nanalal vs Cbn
2022 Latest Caselaw 1687 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14042/2021

Nanalal S/o Shri Mangilal, Aged About 47 Years, B/c Patidar, R/o Gram Kajali, Tehsil And Dist. Pratapgarh (Raj.) (Presently Lodged In District Jail, Pratapgarh)

----Petitioner Versus Cbn, Cbn

----Respondent

For Petitioner(s) : Mr. RK Bishnoi (through VC) For Respondent(s) : Mr. NK Rai, SPL. PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2022

Having heard learned counsel for the parties on merits, I am

not inclined to grant this fifth bail application as the arguments

raised by learned counsel for the petitioner while arguing this bail

application has already been taken into consideration by this Court

while considering the earlier bail applications, hence, no case for

grant of bail is made out.

Accordingly, this fifth bail application is dismissed.

(VIJAY BISHNOI),J SURABHII/46-

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