Kailash Chandra vs State Of Rajasthan (2026:Rj-Jd:3752)
2026 Latest Caselaw 956 Raj

Rajasthan High Court - Jodhpur

Kailash Chandra vs State Of Rajasthan (2026:Rj-Jd:3752) on 21 January, 2026

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2026:RJ-JD:3752]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                        S.B. Criminal Miscellaneous Bail Application No. 14772/2025

                                   Kailash Chandra S/o Chutraram, Aged About 37 Years, Resident
                                   Of     Palli     Second,    Police       Station-Matoda,           District-Phalodi,
                                   Rajasthan (Lodged In Central Jail Jodhpur)
                                                                                                         ----Petitioner
                                                                         Versus
                                   State of Rajasthan, thought PP
                                                                                                      ----Respondent


                                   For Petitioner(s)           :     None Present
                                   For Respondent(s)           :     Mr. Urja Ram Kalbi, PP



                                              HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

21/01/2026

fo}ku vf/koDrk vfHk;qDr dh vksj ls varfje tekur gsrq ;g vkosnu izLrqr fd;k x;k gSA vkt izFke o f}rh; pj.k esa Hkh izkFkhZ&vfHk;qDr dh vksj ls dksbZ mifLFkr ugha gSA iwoZ esa Hkh izkFkhZ&vfHk;qDr dh vuqifLFkfr jgh gSA vr% vuqifLFkfr o vfHk;kstu ds vHkko esa ;g varfje tekur vkosnu [kkfjt fd;k tkrk gSA

(UMA SHANKER VYAS),J 205-kumawat/-

(Uploaded on 21/01/2026 at 03:57:44 PM)

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