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Lokendra Saini @ Kalu @ Lucky S/O ... vs State Of Rajasthan
2022 Latest Caselaw 3934 Raj/2

Citation : 2022 Latest Caselaw 3934 Raj/2
Judgement Date : 18 May, 2022

Rajasthan High Court
Lokendra Saini @ Kalu @ Lucky S/O ... vs State Of Rajasthan on 18 May, 2022
Bench: Pankaj Bhandari
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Criminal Appeal No. 2147/2021

                                   Lokendra Saini @ Kalu @ Lucky S/o Shri Jagdish Prasad Saini,
                                   Aged About 22 Years, R/o Rajput Mohalla, Near Kali Kothi, Village
                                   Khrini, Police Station Bonli, District Sawai Madhopur (Presently
                                   Confined In Central Jail Jaipur)
                                                                                                             ----Appellant
                                                                         Versus
                                   State Of Rajasthan, Through P.p
                                                                                                           ----Respondent

For Appellant(s) : Mr. Mukesh Kumar Saini For State : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/05/2022

Office has pointed out the defect that the bail application is

maintainable, however, applicant has preferred this criminal

appeal.

Counsel for the appellant does not want to press the present

criminal appeal. He seeks liberty to move criminal misc. bail

application.

Accordingly, present Criminal Appeal is dismissed as

withdrawn with liberty as prayed for.

Certified copy of the impugned order be provided to the

counsel for the appellant after retaining photocopy thereof.

(PANKAJ BHANDARI),J

ARTI SHARMA /50

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