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Prakash vs State Of Rajasthan
2022 Latest Caselaw 6990 Raj

Citation : 2022 Latest Caselaw 6990 Raj
Judgement Date : 10 May, 2022

Rajasthan High Court - Jodhpur
Prakash vs State Of Rajasthan on 10 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 2730/2022

Prakash S/o Bhogji Maida, Aged About 21 Years, R/o Village Paniwada Gadha, Police Station Sadar, Banswara, District Banswara (Raj.) (Presently Lodged In District Jail, Banswara)

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

----Respondent

For Petitioner(s) : Mr. Sudhir Saraswat For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/05/2022

Learned counsel for the petitioner does not want to

press this second bail application.

Hence, this second bail application is dismissed as

not pressed.

(VIJAY BISHNOI),J

114-msrathore/-

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