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Durga Devi vs State
2022 Latest Caselaw 297 Raj

Citation : 2022 Latest Caselaw 297 Raj
Judgement Date : 5 January, 2022

Rajasthan High Court - Jodhpur
Durga Devi vs State on 5 January, 2022
Bench: Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16827/2021

Durga Devi W/o Sohan Lal Dholi, Aged About 45 Years, Resident of Rood Police Station Rashmi Dist. Chittorgarh.

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Shree Kant Verma through VC For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

05/01/2022

Lawyers are not appearing in the Court in view of the

unprecedented situation being faced by the country due to

pandemic of novel corona virus (COVID-19).

Learned counsel for the petitioner submits that the present

misc. bail application has become infructuous.

Accordingly, the present misc. bail application is dismissed as

having become infructuous.

(VINIT KUMAR MATHUR),J 141-Shahenshah/-

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