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Vinod vs State
2022 Latest Caselaw 3223 Raj

Citation : 2022 Latest Caselaw 3223 Raj
Judgement Date : 2 March, 2022

Rajasthan High Court - Jodhpur
Vinod vs State on 2 March, 2022
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2657/2022

Vinod S/o Dalaram, Aged About 21 Years, R/o Bhomiya Ji Kera Bhavi, P.s. Bilara, Dist. Jodhpur.

(Presently Lodged In Sub Jail, Pichiyak, Bilara, Jodhpur).

----Petitioner Versus State of Rajasthan Through Pp

----Respondent

For Petitioner(s) : Mr. Amar Singh Choudhary. For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

02/03/2022

Learned counsel for the petitioner does not want to press

this bail application.

Accordingly, this Criminal Miscellaneous Bail Application is

dismissed as not pressed. However, liberty is granted to the

petitioner to file fresh bail application after filing of the challan.

(MANOJ KUMAR GARG),J 72-prashant/-

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