Rajnish vs State
2022 Latest Caselaw 3225 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1427/2022

Rajnish S/o Sh. Krishna Datt Thakur, Aged About 22 Years, R/o Damdar, Kandaghat, Himachal Pradesh.

(Presently Lodged At Sub Jail, Gulabpura, Bhilwara).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Mohit Sankhla. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

02/03/2022

Vide order dated 02.02.2022, this Court granted interim bail

to the petitioner for a period of ten days for attending the

marriage of his two real sisters, which was solemnized on

09.02.2022 & 10.02.2022.

Though the interim bail was granted to the petitioner that he

did not avail the same.

Since, the present interim bail application has already been

decided vide order dated 02.02.2022, therefore there is no need

to pass any further order.

(MANOJ KUMAR GARG),J 155-prashant/-

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