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Mukesh Kumar vs State Of Rajasthan
2022 Latest Caselaw 6858 Raj

Citation : 2022 Latest Caselaw 6858 Raj
Judgement Date : 7 May, 2022

Rajasthan High Court - Jodhpur
Mukesh Kumar vs State Of Rajasthan on 7 May, 2022
Bench: Farjand Ali

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 493/2022

Mukesh Kumar S/o Sh. Rahu Ramji, Aged About 30 Years, B/c Banjara R/o Vill. Panduri Ps Abu Road Sadar Tehsil Abu Road Dist. Sirohi Raj. (Presently Lodged In Dist. Jail Sirohi)

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Smt. Ponri W/o Sh. Virma Ram, B/c Garsaiya R/o Vill.

Mantafali Siyava Ps Abu Road Dist. Sirohi Raj.

----Respondents

For Appellant(s) : Mr. Pradeep Shah For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

07/05/2022 Learned counsel for the petitioner seeks withdrawal of this

bail application at this stage.

Hence, the bail application preferred on behalf of Mukesh

Kumar S/o Sh. Rahu Ramji is dismissed as withdrawn.

(FARJAND ALI),J 90-nidhi/-

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