Megha Ram vs State Of Rajasthan (2023:Rj-Jd:41636)
2023 Latest Caselaw 10304 Raj

Rajasthan High Court - Jodhpur

Megha Ram vs State Of Rajasthan (2023:Rj-Jd:41636) on 1 December, 2023

Author: Vijay Bishnoi

Bench: Vijay Bishnoi

                                   [2023:RJ-JD:41636]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                       S.B. Criminal Miscellaneous Bail Application No. 1327/2023

                                   Megha Ram S/o Shri Dhanna, Aged About 39 Years, R/o Gogrud
                                   Fala Ubra Ps Bekariya Dist. Udaipur (At Present Lodged In
                                   Central Jail Udaipur)
                                                                                                        ----Petitioner
                                                                         Versus
                                   State Of Rajasthan, Through Pp
                                                                                                      ----Respondent


                                   For Petitioner(s)           :     Mr. Moh. Rasheed
                                   For Respondent(s)           :     Mr. B.R. Bishnoi, PP



                                                     HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/12/2023

Learned counsel for the petitioner has submitted that this

bail application has rendered infructuous.

Hence, this bail application is dismissed as having become

infructuous.

(VIJAY BISHNOI),J 25-msrathore/-

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