Bhoma Ram vs State Of Rajasthan (2023:Rj-Jd:41822)
2023 Latest Caselaw 10371 Raj

Rajasthan High Court - Jodhpur

Bhoma Ram vs State Of Rajasthan (2023:Rj-Jd:41822) on 2 December, 2023

Author: Vijay Bishnoi

Bench: Vijay Bishnoi

                                   [2023:RJ-JD:41822]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                       S.B. Criminal Miscellaneous Bail Application No. 2566/2023

                                   Bhoma Ram S/o Lalu Ram, Aged About 31 Years, Village Bhelu
                                   Dhani, Bhelu, P.s. Kolayat, Dist. Bikaner. (In Judicial Custody At
                                   Central Jail, Bikaner).
                                                                                                        ----Petitioner
                                                                         Versus
                                   State Of Rajasthan, Through Pp
                                                                                                      ----Respondent


                                   For Petitioner(s)           :     Mr. J.S. Choudhary, Sr. Advocate
                                                                     assisted by Ms. Sampati Choudhary
                                   For Respondent(s)           :     Mr. B.R. Bishnoi, PP



                                                     HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/12/2023

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 24-msrathore/-

Powered by TCPDF (www.tcpdf.org)