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Sanoj Kumar Mukhiya vs State Of Rajasthan (2026:Rj-Jd:11310)
2026 Latest Caselaw 3554 Raj

Citation : 2026 Latest Caselaw 3554 Raj
Judgement Date : 9 March, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Sanoj Kumar Mukhiya vs State Of Rajasthan (2026:Rj-Jd:11310) on 9 March, 2026

[2026:RJ-JD:11310]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 988/2026

Sanoj Kumar Mukhiya S/o Ram Kishan Mukhiya, Aged About 23
Years, R/o Village Usrar Post Harari P.s Rudrapur Dist. Madhubani
Bihar (At Present Lodge Central Jail Bikaner)
                                                                     ----Petitioner
                                     Versus
1.       State of Rajasthan, through PP
2.       Lal Munni Kumari W/o Sanoj Kumar Mukhiya, R/o Gram
         Usrar Ward No. 01 Post Harari Vtc Harri Sub District
         Andharatharthi District Madhubani Bihar
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Virendra Acharya
For Respondent(s)          :     Mr. Urja Ram Kalbi, PP
                                 Mr. Naved Khan Sindhi for Complainat



     HON'BLE MR. JUSTICE CHANDRA PRAKASH SHRIMALI

Order

09/03/2026

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(Uploaded on 09/03/2026 at 05:15:11 PM)

[2026:RJ-JD:11310] (2 of 2) [CRLMB-988/2026]

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(CHANDRA PRAKASH SHRIMALI),J

34-kumawat/-

(Uploaded on 09/03/2026 at 05:15:11 PM)

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