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Pratapsingh vs State Of Rajasthan
2023 Latest Caselaw 550 Raj

Citation : 2023 Latest Caselaw 550 Raj
Judgement Date : 12 January, 2023

Rajasthan High Court - Jodhpur
Pratapsingh vs State Of Rajasthan on 12 January, 2023
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15315/2022

Pratapsingh S/o Kalu Singh, Aged About 23 Years, Bijaypur, P.s. Bijaypur, Dist. Chittorgarh (Presently Lodged In Dist. Jail Chittorgarh)

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

----Respondent

For Petitioner(s) : Mr. Ashok Kumar Khilery For Respondent(s) : Mr. Saleem Khan Mehar, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/01/2023

Learned counsel for the petitioner has submitted that the

petitioner has surrendered before the concerned jail authorities

after availing interim bail granted by this Court and report to this

effect has been submitted by the learned Public Prosecutor.

In view of the above, no further order is required to be

passed in this bail application which is dismissed as such.

(VIJAY BISHNOI),J Surabhii/93-

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