Avtar Singh vs State
2022 Latest Caselaw 133 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 10840/2021

Avtar Singh S/o Ramlok, Aged About 36 Years, R/o Village Baloli Kotla, Near Power House, Roopnagar, Tehsil Anandpur Saheb, District Ropad (Punjab) (At Present Lodged In Central Jail Bikaner Dist. Bikaner)

----Petitioner Versus State, Through PP.

----Respondent

For Petitioner(s) : Mr. K.R. Saharan For Respondent(s) : Mr. Anees Bhurat, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

04/01/2022

Learned counsel for the petitioner submits that the present

bail application has become infructuous.

Accordingly, the present misc. bail application is dismissed as

having become infructuous.

(VINIT KUMAR MATHUR),J

9-Shahenshah/-

Powered by TCPDF (www.tcpdf.org)