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Vachna Ram vs State Of Rajasthan (2026:Rj-Jd:14051)
2026 Latest Caselaw 4600 Raj

Citation : 2026 Latest Caselaw 4600 Raj
Judgement Date : 25 March, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Vachna Ram vs State Of Rajasthan (2026:Rj-Jd:14051) on 25 March, 2026

Author: Yogendra Kumar Purohit
Bench: Yogendra Kumar Purohit
                                   [2026:RJ-JD:14051]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                        S.B. Criminal Miscellaneous Bail Application No. 388/2026

                                   Vachna Ram S/o Shri Thana Ram, Aged About 28 Years, Resident
                                   Of Kanvla Police Station Bhadrajun District Jalore.at Present
                                   Lodged In Sub Jail, Sumerpur.
                                                                                                        ----Petitioner
                                                                         Versus
                                   State Of Rajasthan, Through Pp
                                                                                                      ----Respondent


                                   For Petitioner(s)           :     Mr. Vikram Choudhary
                                   For Respondent(s)           :     Mr. Narendra Gehlot, PP
                                                                     Mr. JVS Deora
                                                                     Mr. Veer Bajrang Singh



                                        HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

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(YOGENDRA KUMAR PUROHIT),J 48-mayank/-

(Uploaded on 25/03/2026 at 05:01:59 PM)

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