Citation : 2023 Latest Caselaw 7099 Raj
Judgement Date : 12 September, 2023
[2023:RJ-JD:29120]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous 2nd Bail Application No. 4195/2023
Ishwar S/o Nathu Dendore, Aged About 30 Years, Ghuved, P.s.
Dhambola Dist. Dungarpur. (At Present Lodged In Dist. Jail
Dungarpur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Jitendra Ojha
For Respondent(s) : Mr. Mukesh Trivedi, PP.
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
12/09/2023
At the outset, learned Public Prosecutor submits that the
petitioner has been acquitted, and thus, the present bail
application has become infructuous.
Consequently, the instant bail application is dismissed as
having become infructuous.
The copy of the judgment furnished by learned Public
Prosecutor is taken on record.
(DR.PUSHPENDRA SINGH BHATI), J.
259-/Jitender//-
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