Meena Gandhi vs State Of Rajasthan
2022 Latest Caselaw 12257 Raj

(1 of 1) [CRLMB-10794/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 10794/2022

Meena Gandhi W/o Sh. Hemant Gandhi, Aged About 64 Years, R/o 24 Nakoda Complex, Hiran Magri, Dist. Udaipur (Raj.)

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

----Respondent

For Petitioner(s) : Mr. Tushar Moad For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

12/10/2022

Counsel for the petitioner submits that in the subsequent

events, the present anticipatory bail application has become

infructuous.

Hence, the anticipatory bail application is dismissed as

having become infructuous.

(MANOJ KUMAR GARG),J 225-MS/-

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