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Smt. Geeta Devi vs State Of Rajasthan (2026:Rj-Jd:352)
2026 Latest Caselaw 104 Raj

Citation : 2026 Latest Caselaw 104 Raj
Judgement Date : 7 January, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Smt. Geeta Devi vs State Of Rajasthan (2026:Rj-Jd:352) on 7 January, 2026

Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2026:RJ-JD:352]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
   S.B. Criminal Miscellaneous Bail Application No. 15089/2025

Smt. Geeta Devi W/o Bhiya Ram, Aged About 42 Years, R/o
Dedwa, Police Station Sanchore, District Jalore.
(At Present Lodged At Central Jail Jodhpur)
                                                                      ----Petitioner
                                       Versus
State Of Rajasthan, Through PP
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Pukhraj, Adv.
                                   Mr. Ratan Ankya, Adv.
For Respondent(s)            :     Mr. Urja Ram Kalbi, PP



            HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

07/01/2026

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(Uploaded on 07/01/2026 at 04:22:18 PM)

[2026:RJ-JD:352] (2 of 2) [CRLMB-15089/2025]

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(Uploaded on 07/01/2026 at 04:22:18 PM)

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