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Banshi Lal vs State Of Rajasthan (2026:Rj-Jd:13533)
2026 Latest Caselaw 4354 Raj

Citation : 2026 Latest Caselaw 4354 Raj
Judgement Date : 23 March, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Banshi Lal vs State Of Rajasthan (2026:Rj-Jd:13533) on 23 March, 2026

Author: Yogendra Kumar Purohit
Bench: Yogendra Kumar Purohit
[2026:RJ-JD:13533]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
      S.B. Criminal Miscellaneous Bail Application No. 2374/2026

 1.      Banshi Lal S/o Shri Pyara Kalbeliya Jogi, Aged About 48
         Years,      Resident         Of      Kiratpura,         Badi    Sadri,    Dist.
         Chittorgarh.
         (Presently Lodged At Distt. Jail, Bhilwara)
 2.      Mukesh S/o Shri Nanu Ram Kalbeliya, Aged About 27
         Years, Resident Of Banakiya Kalan, Thana Kapasan,
         District Chittorgarh. At Present R/o Khatriya Choukdi, Dist
         Ahemdabad. (Gujrat)
         (Presently Lodged At Distt. Jail, Bhilwara)
 3.      Narayan S/o Shri Partha @ Prathvi Raj Kalbeliya, Aged
         About       46    Years,      Resident        Of    Pipli    Gujaran,    Thana
         Bhadesar, District Chittorgarh.
         (Presently Lodged At Distt. Jail, Bhilwara)
                                                                         ----Petitioners
                                         Versus
 State Of Rajasthan, Through P.p.
                                                                        ----Respondent


For Petitioner(s)              :     Mr. OP Sangwa
For Respondent(s)              :     Mr. Hathi Singh Jodha, PP



      HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

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(Uploaded on 23/03/2026 at 03:42:14 PM)

[2026:RJ-JD:13533] (2 of 2) [CRLMB-2374/2026]

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(YOGENDRA KUMAR PUROHIT),J 72-GauravG/-

(Uploaded on 23/03/2026 at 03:42:14 PM)

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