Rajasthan High Court - Jaipur
Sharwani Devi W/O Pooranmal vs State Of Rajasthan on 22 August, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Application No. 199/2022
1. Sharwani Devi W/o Pooranmal, Aged About 46 Years,
Resident Of Ward No. 17, Near Gaushila Kuwa, Ringus,
Police Station Ringus, District Sikar (Raj.)
2. Suman Devi W/o Tara Chand, Aged About 38 Years,
Resident Of Ward No. 17, Near Gaushila Kuwa, Ringus,
Police Station Ringus, District Sikar (Raj.)
3. Omprakash S/o Shri Tarachand, Aged About 21 Years,
Resident Of Ward No. 17, Near Gaushila Kuwa, Ringus,
Police Station Ringus, District Sikar (Raj.)
----Petitioners
Versus
State Of Rajasthan, Through P.P.
----Respondent
For Petitioner(s) : Mr. Manish Kumawat For Respondent(s) : Mr. S.P. Sharma, PP Ms. Apeksha Tiwari HON'BLE MR. JUSTICE FARJAND ALI Order 22/08/2022 No case for recalling the order dated 20.05.2022 is made out passed in S.B. Criminal Misc. Bail Application No.7231/2022.
Thus, the application being devoid of merits deserves to be dismissed.
However, if the petitioner-Omprakash surrenders before the trial court and moves a regular bail application, the bail application shall be decided on the very same day strictly in accordance with law.
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