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Bhimaram vs State Of Rajasthan
2022 Latest Caselaw 1144 Raj

Citation : 2022 Latest Caselaw 1144 Raj
Judgement Date : 24 January, 2022

Rajasthan High Court - Jodhpur
Bhimaram vs State Of Rajasthan on 24 January, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 15714/2021

Bhimaram S/o Sh. Heera Ram, Aged About 25 Years, B/c Meghwal, R/o Village Asada, Tehsil Pachpadra, Dist. Barmer (Raj.). (Presently Lodged In Sub Jail, Balotra).

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

----Respondent

For Petitioner(s) : Mr. C.S. Rathore (through VC) For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/01/2022

Learned counsel for the petitioner does not want to press

this second bail application at this stage.

Accordingly, this second bail application is dismissed as not

pressed at this stage.

(VIJAY BISHNOI),J 128-ms rathore

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