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Rawal Ram vs State Of Rajasthan
2022 Latest Caselaw 7461 Raj

Citation : 2022 Latest Caselaw 7461 Raj
Judgement Date : 18 May, 2022

Rajasthan High Court - Jodhpur
Rawal Ram vs State Of Rajasthan on 18 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous III Bail Application No. 2123/2022

Rawal Ram S/o Shri Chaina Ram, Aged About 42 Years, B/c Bishnoi, R/o Vinayakpura Bhawad, Police Station Karwad, District Jodhpur. (At Present Lodged In Central Jail, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. A.K. Singh For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/05/2022

Taking into consideration the fact that all the

prosecution witnesses have already been examined

before the trial court and their evidence has been

concluded, I am not inclined to grant this third bail

application.

Hence, this third bail application is dismissed.

(VIJAY BISHNOI),J

203-msrathore/-

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