Lokendra Pratap Singh S/O Shri Prem ... vs State Of Rajasthan (2024:Rj-Jp:16768)
2024 Latest Caselaw 2703 Raj/2

Rajasthan High Court

Lokendra Pratap Singh S/O Shri Prem ... vs State Of Rajasthan (2024:Rj-Jp:16768) on 8 April, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:16768]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                               3190/2024

                                   Lokendra       Pratap      Singh        S/o     Shri     Prem    Singh
                                   Solanki, R/o Plot No. 15 Jagdamba Colony, Near By
                                   Kumhar Hotel, Dhabaas, Jaipur (Raj)
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through PP
                                                                                        ----Respondent

For Petitioner(s) : Mr. Rahul Agarwal, Adv., for Mr. Nirmal Kumar Sharma, Adv.

For : Mr. Sanjeev Mehla, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

08/04/2024

Learned counsel for the accused-petitioner

submits that this criminal misc. bail application has

become infructuous.

In view of above, the criminal misc. bail

application is dismissed as having become

infructuous.

(UMA SHANKER VYAS),J

YOGESH KUMAR /249

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