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Prakash vs State Of Rajasthan (2026:Rj-Jd:3658)
2026 Latest Caselaw 939 Raj

Citation : 2026 Latest Caselaw 939 Raj
Judgement Date : 21 January, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Prakash vs State Of Rajasthan (2026:Rj-Jd:3658) on 21 January, 2026

Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2026:RJ-JD:3658]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 371/2026

1.        Prakash S/o Late Mehta, Aged About 36 Years, R/o
          Ghodamari, Police Station Kotda, District Udaipur. (At
          Present Lodged In Central Jail Udaipur)
2.        Ishwar Lal S/o Late Shri Mani Lal, Aged About 24 Years,
          R/o Ghodamari, Police Station Kotda, District Udaipur. (At
          Present Lodged In Central Jail Udaipur)
                                                                  ----Petitioners
                                    Versus
State of Rajasthan, through PP
                                                                 ----Respondent


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



           HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

21/01/2026

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(Uploaded on 21/01/2026 at 03:45:42 PM)

[2026:RJ-JD:3658] (2 of 2) [CRLMB-371/2026]

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(UMA SHANKER VYAS),J 110-kumawat/-

(Uploaded on 21/01/2026 at 03:45:42 PM)

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