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Bhawani Shankar vs State Of Rajasthan (2026:Rj-Jd:432)
2026 Latest Caselaw 152 Raj

Citation : 2026 Latest Caselaw 152 Raj
Judgement Date : 7 January, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Bhawani Shankar vs State Of Rajasthan (2026:Rj-Jd:432) on 7 January, 2026

Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2026:RJ-JD:432]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
      S.B. Criminal Miscellaneous Bail Application No. 62/2026

Bhawani Shankar Swami S/o Shri Bajrang Lal, Aged About 33
Years, R/o Outside Nathusar Gate Near Lalima Park Ps Naya
Shahar District Bikaner, Currently Working As Section Officer In
The Office Of Senior Manager Riico, Jaisalmer (Currently Lodged
In Central Jail Jodhpur)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent


For Petitioner(s)           :     Ms. Anamika Bishnoi
                                  Mr. Dinesh Amrani
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 03:40:58 PM)

[2026:RJ-JD:432] (2 of 2) [CRLMB-62/2026]

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(UMA SHANKER VYAS),J

225-kumawat/-

(Uploaded on 07/01/2026 at 03:40:58 PM)

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