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Bagdaram vs State Of Rajasthan (2026:Rj-Jd:2664)
2026 Latest Caselaw 736 Raj

Citation : 2026 Latest Caselaw 736 Raj
Judgement Date : 16 January, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Bagdaram vs State Of Rajasthan (2026:Rj-Jd:2664) on 16 January, 2026

Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2026:RJ-JD:2664]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
      S.B. Criminal Miscellaneous Bail Application No. 66/2026

1.       Bagdaram S/o Gudad Ram, Aged About 60 Years, R/o
         Kurdaya, P.s. Jasan Nagar, At Present Residing At Faglo ki
         Dhani, Thana Borunda, District Jodhpur Raj.
         (At Present Lodged In Sub Jail Parbatsar, Dist. Nagaur)
2.       Singari Devi W/o Bagdaram, Aged About 58 Years,
         Kurdaya, P.s. Jasan Nagar, At Present Residing At Faglo Ki
         Dhani, Thana Borunda, District Jodhpur Raj.
         (At Present Lodged In Sub Jail Parbatsar Dist. Nagaur)
                                                                   ----Petitioners
                                     Versus
State Of Rajasthan, Through PP
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Ranjeet Joshi, Adv.
                                 Mr. Vishwajeet Joshi, Adv.
For Respondent(s)          :     Mr. Sameer Pareek, PP



           HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

16/01/2026

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(Uploaded on 16/01/2026 at 04:44:41 PM)

[2026:RJ-JD:2664] (2 of 2) [CRLMB-66/2026]

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(UMA SHANKER VYAS),J 111-DINESH KUMAWAT

(Uploaded on 16/01/2026 at 04:44:41 PM)

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