Vinod Kumar S/O Kamlesh vs State Of Rajasthan (2024:Rj-Jp:5372)
2024 Latest Caselaw 785 Raj/2

Rajasthan High Court

Vinod Kumar S/O Kamlesh vs State Of Rajasthan (2024:Rj-Jp:5372) on 1 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:5372]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                               1473/2023

                                   Vinod Kumar S/o Kamlesh, Aged About 27 Years,
                                   R/o    Village      Gambhira,         Tehsil     Malarna      Dungar,
                                   District Sawai Madhopur
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through P.p.
                                                                                        ----Respondent

For Petitioner(s) : None For : Mr. Sher Singh Mahala, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

01/02/2024

No one was present on behalf of the petitioner

on the last date as well as today.

In view of above, the criminal misc. bail

application is dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /01

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