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Surendra vs State Of Rajasthan (2026:Rj-Jd:4313)
2026 Latest Caselaw 1085 Raj

Citation : 2026 Latest Caselaw 1085 Raj
Judgement Date : 23 January, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Surendra vs State Of Rajasthan (2026:Rj-Jd:4313) on 23 January, 2026

Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2026:RJ-JD:4313]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 15370/2025

1.        Surendra S/o Binja Ram, Aged About 35 Years, Resident
          Of Jhak Police Station Bilara District Jodhpur. (At Present
          Lodged In Sub Jail, Jaitaran)
2.        Dinesh @ Deena Ram S/o Binja Ram, Aged About 32
          Years, Resident Of Jhak Police Station Bilara District
          Jodhpur (At Present Lodged In Sub Jail, Jaitaran)
                                                                    ----Petitioners
                                      Versus
State Of Rajasthan, PP
                                                                   ----Respondent


For Petitioner(s)           :     Mr. R. S. Choudhary, Adv.
                                  Mr. Shaitan Singh, Adv.
For Respondent(s)           :     Mr. Urja Ram Kalbi, PP
                                  Mr. Devendra Sanwalot, Adv. for
                                  complainant



           HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

23/01/2026

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(Uploaded on 23/01/2026 at 01:58:49 PM)

[2026:RJ-JD:4313] (2 of 2) [CRLMB-15370/2025]

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(UMA SHANKER VYAS),J 102-Rakesh/-

(Uploaded on 23/01/2026 at 01:58:49 PM)

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