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Vikram vs State Of Rajasthan (2026:Rj-Jd:3672)
2026 Latest Caselaw 940 Raj

Citation : 2026 Latest Caselaw 940 Raj
Judgement Date : 21 January, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Vikram vs State Of Rajasthan (2026:Rj-Jd:3672) on 21 January, 2026

Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2026:RJ-JD:3672]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 913/2026

Vikram S/o Shri Sukhram, Aged About 26 Years, Resident Of
Loharki Police Station-Ramdevra, District-Jaisalmer, Rajasthan
(Presently Lodged In District Jail, Hanumangarh)
                                                                    ----Petitioner
                                     Versus
State of Rajasthan, through PP
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Ashok Bishnoi
For Respondent(s)          :     Mr. Sameer Pareek, PP



           HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

21/01/2026

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[2026:RJ-JD:3672] (2 of 2) [CRLMB-913/2026]

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(UMA SHANKER VYAS),J

164-kumawat/-

(Uploaded on 21/01/2026 at 03:48:57 PM)

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