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Jai Ram vs State Of Rajasthan (2026:Rj-Jd:11424)
2026 Latest Caselaw 3570 Raj

Citation : 2026 Latest Caselaw 3570 Raj
Judgement Date : 9 March, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Jai Ram vs State Of Rajasthan (2026:Rj-Jd:11424) on 9 March, 2026

Author: Yogendra Kumar Purohit
Bench: Yogendra Kumar Purohit
[2026:RJ-JD:11424]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
      S.B. Criminal Miscellaneous Bail Application No. 2418/2026

 Jai Ram S/o Jagdish Ram, Aged About 45 Years, Resident Of
 Village Paliyas, Police Station Paddu Kallan, District Nagaur (At
 Present Lodged In Prabatsar Jail, District Nagaur)
                                                                      ----Petitioner
                                       Versus
 State Of Rajasthan, Through Pp
                                                                    ----Respondent
                                 Connected With
      S.B. Criminal Miscellaneous Bail Application No. 2419/2026
 Durga Ram S/o Kailash Ram, Aged About 26 Years, Resident Of
 Village Paliyas, Police Station Paddu Kallan, District Nagaur (At
 Present Lodged In Parbatsar Jail, District Nagaur)
                                                                      ----Petitioner
                                       Versus
 State Of Rajasthan, Through Pp
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Surendra Singh
For Respondent(s)            :     Mr. Shriram Choudhary. PP



      HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

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(Uploaded on 09/03/2026 at 06:46:27 PM)

[2026:RJ-JD:11424] (2 of 2) [CRLMB-2418/2026]

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(YOGENDRA KUMAR PUROHIT),J 226-227--S N LOHRA/-

(Uploaded on 09/03/2026 at 06:46:27 PM)

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