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Kana Ram vs State
2022 Latest Caselaw 4615 Raj

Citation : 2022 Latest Caselaw 4615 Raj
Judgement Date : 24 March, 2022

Rajasthan High Court - Jodhpur
Kana Ram vs State on 24 March, 2022
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3847/2022

Kana Ram S/o Shri Ganpat Ram, Aged About 60 Years, R/o Village-Shiv Tehsil Kuchaman City, District Nagaur (Rajasthan) (Presently Lodged In Sub Jail Parabatsar)

----Petitioner Versus State of Rajasthan through P.P.

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh Rathore. For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

24/03/2022

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 59-prashant/-

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