Sunder vs State Of Rajasthan (2023:Rj-Jd:41811)
2023 Latest Caselaw 10354 Raj

Rajasthan High Court - Jodhpur

Sunder vs State Of Rajasthan (2023:Rj-Jd:41811) on 2 December, 2023

Author: Vijay Bishnoi

Bench: Vijay Bishnoi

                                   [2023:RJ-JD:41811]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                        S.B. Criminal Miscellaneous Bail Application No. 9882/2022

                                   Sunder S/o Sh. Damaram, Aged About 27 Years, Netda, Teh.
                                   Bavri, P.S. Karvad, Dist. Jodhpur Raj. (At Present Lodged In
                                   Central Jail, Jodhpur Rajasthan).
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Smt. Laxmi W/o Sh. Gobraram, Aged About 44 Years, B/c
                                            Bheel, R/o Harijan Basti Indra Colony Netda P.s. Karvad,
                                            Dist. Jodhpur, Raj.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Vijay Sangela

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

                                                                   Mr. Uttam            Singh       Rajpurohit   for
                                                                   complainant



                                                   HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/12/2023

Learned counsel for the parties have submitted that since the

matter is fixed on 06.12.2023 for delivering final judgment, this

bail application has rendered infructuous.

Accordingly, this bail application is dismissed as having

become infructuous.

(VIJAY BISHNOI),J 4-DivyaTak/-

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