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Ibrahim Khan vs State
2022 Latest Caselaw 7060 Raj

Citation : 2022 Latest Caselaw 7060 Raj
Judgement Date : 11 May, 2022

Rajasthan High Court - Jodhpur
Ibrahim Khan vs State on 11 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous II Bail Application No. 11215/2021

1. Ibrahim Khan S/o Shri Husain Khan @ Hasan Khan, Aged

About 29 Years, B/c Kayamkhani, R/o Dukosi Police

Station Sadar Nagaur, Tehsil And District Nagaur,

Rajasthan. (At Present Lodged In District Jail Nagaur)

2. Habib Khan S/o Shri Suleman Khan @ Sallu Khan, Aged

About 35 Years, B/c Kayamkhani, R/o Dukosi, Police

Station Sadar Nagaur, Tehsil And District Nagaur,

Rajasthan. (At Present Lodged In District Jail Nagaur)

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Sunil Mehta

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

Mr. Suresh Kumbhat, Mr. Sheetal Kumbhat

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/05/2022

Learned counsels for the parties have informed this

Court that except 3 to 4 prosecution witnesses, all the

(2 of 2) [CRLMB-11215/2021]

other prosecution witnesses have already been examined

before the trial court.

In view of the fact that since trial of the case is at

the fag end, I am not inclined to entertain this second

bail application.

Hence, this second bail application is dismissed.

(VIJAY BISHNOI),J

138-msrathore/-

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