Naresh vs State Of Rajasthan
2022 Latest Caselaw 1192 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7119/2021

Naresh S/o Ukkar, Aged About 20 Years, Near Ram Temple, Dhanji Ka Fala, Village Matasula, Police Station Danpur, Dist. Banswara. (Accused Lodged At Dist. Jail, Banswara).

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

----Respondent

For Petitioner(s) : Mr. Parikshit Nayak (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/01/2022

Learned counsel of the petitioner has submitted that this

criminal misc. bail application has rendered infructuous.

Accordingly, this criminal misc. bail application is dismissed

as having become infructuous.

(VIJAY BISHNOI),J 128-Arun/-

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