Ramdeen vs State Of Rajasthan (2026:Rj-Jd:5540)
2026 Latest Caselaw 1352 Raj

Rajasthan High Court - Jodhpur

Ramdeen vs State Of Rajasthan (2026:Rj-Jd:5540) on 30 January, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

                                   [2026:RJ-JD:5540]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                      S.B. Criminal Miscellaneous Bail Application No. 14758/2025

                                   Ramdeen S/o Shri Ratnaram, Aged About 32 Years, R/o
                                   Vinayakpura Bhawad, Police Station Karwad, District Jodhpur
                                   Rajasthan (At Present Lodged In District Jail, District Jodhpur)
                                                                                                         ----Petitioner
                                                                          Versus
                                   State Of Rajasthan, Through Pp
                                                                                                       ----Respondent


                                   For Petitioner(s)            :     Mr. Jagdish Bhadu
                                   For Respondent(s)            :     Mr. Hanuman Prajapati, PP



                                                 HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

30/01/2026

Learned counsel for the petitioner submitted that the

petitioner after availing the interim bail granted to him by this

Court vide order dated 17.12.2025 has already surrendered before

the jail authorities.

In view of the aforesaid submission made at bar by learned

counsel for the petitioner, nothing remains to be adjudicated in the

present bail application. The same is hereby dismissed as having

rendered infructuous.

(KULDEEP MATHUR),J 338-amit/-

(Uploaded on 30/01/2026 at 05:04:33 PM)

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