Citation : 2026 Latest Caselaw 3977 Raj
Judgement Date : 16 March, 2026
[2026:RJ-JD:12328]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous 2nd Bail Application No. 6975/2024
Angrej Singh S/o Sh Niranjan Singh, Aged About 70 Years, R/o
Bharopal, Police Station Gherda, Distt Amritsar ( Punjab) ( At
Present Lodged In Sub Jail Anoopgarh )
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : None present.
For Respondent(s) : Mr. Narendra Gehlot, PP.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
16/03/2026
The communication dated 11.03.2026 received by the Dy.
Registrar (Judicial), Rajasthan High Court, Jodhpur from the office
of the Additional Sessions Judge, No.1, Raisinghnagar, District Sri
Ganganagar indicates that during pendency of the present second
bail application, the petitioner has expired.
In view of the fact that the petitioner has expired, nothing
remains to be adjudicated in this second bail application and thus,
the same is dismissed as having been rendered infructuous.
(KULDEEP MATHUR),J 257-Tikam/-
(Uploaded on 16/03/2026 at 05:21:29 PM)
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