Mohammad Ajrudin Son Of Babbudin vs State Of Rajasthan (2024:Rj-Jp:11197)
2024 Latest Caselaw 1575 Raj/2

Rajasthan High Court

Mohammad Ajrudin Son Of Babbudin vs State Of Rajasthan (2024:Rj-Jp:11197) on 5 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:11197]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                    S.B. Criminal Miscellaneous Application No. 7/2023
                                                                      IN
                                    S.B. Criminal Misc. Bail Application No.17949/2022

                                   Mohammad Ajrudin Son of Babbudin, Resident Of
                                   Village Dobdakala, Police Station Soorwal, Tehsil
                                   Chowth Ka Barwada, Sawai Madhopur (Raj.)
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through Its P.p.
                                                                                        ----Respondent

For Petitioner(s) : None For : Mr. Babu Lal Nasuna, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

05/03/2024

No one is present on behalf of the petitioner.

In view of above, the criminal misc. application

is dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /08

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