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Shahrukh @ Mosin vs State
2022 Latest Caselaw 3468 Raj

Citation : 2022 Latest Caselaw 3468 Raj
Judgement Date : 5 March, 2022

Rajasthan High Court - Jodhpur
Shahrukh @ Mosin vs State on 5 March, 2022
Bench: Manoj Kumar Garg

(1 of 1) [CRLMB-2957/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2957/2022

Shahrukh @ Mosin S/o Abdul Latif, Aged About 28 Years, R/o Kaga Kagdi, Police Station Nagori Gate, Jodhpur East.

(At Present Lodged In Central Jail, Jodhpur)

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 2958/2022 Rijwan @ Murli S/o Late Abdul Salim, Aged About 25 Years, B/c Teli Musalman, R/o Teliyo Ki Gali, near Ikara Masjid, P.s. Nagori Gate, Jodhpur.

(Presently Lodged At Central Jail, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Kailash Chandra Panchariya, through V.C.

Mr. Bhoopendra Singh.

For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

05/03/2022

Learned counsel for the petitioners does not want to press

these bail applications.

Accordingly, the Criminal Miscellaneous Bail Applications are

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

petitioners to file afresh bail application after filing of the challan.

(MANOJ KUMAR GARG),J 54-55. prashant/-

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