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Veerbhan Singh Alias Veerman Singh vs State Of Rajasthan (2026:Rj-Jd:1759)
2026 Latest Caselaw 433 Raj

Citation : 2026 Latest Caselaw 433 Raj
Judgement Date : 13 January, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Veerbhan Singh Alias Veerman Singh vs State Of Rajasthan (2026:Rj-Jd:1759) on 13 January, 2026

Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2026:RJ-JD:1759]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 338/2026

1.       Veerbhan Singh Alias Veerman Singh S/o Harji, Aged
         About 55 Years, Rama Ji Bhagal (Maal Ka Kheda) Police
         Station Bhinder District Udaipur Rajasthan (Lodged In
         Dist. Jail Chittorgarh)
2.       Moti Lal S/o Veerbhan Singh Alias Veerman Singh, Aged
         About 21 Years, Rama Ji Bhagal (Maal Ka Kheda) Police
         Station Bhinder District Udaipur Rajasthan (Lodged In
         Dist. Jail Chittorgarh)
                                                                     ----Petitioners
                                       Versus
State Of Rajasthan, Through Pp
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Ranjeet Singh Chouhan
For Respondent(s)            :     Mr. Urja Ram Kalbi, PP



           HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

13/01/2026

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(Uploaded on 13/01/2026 at 03:40:44 PM)

[2026:RJ-JD:1759] (2 of 2) [CRLMB-338/2026]

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(Uploaded on 13/01/2026 at 03:40:44 PM)

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