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Rajasthan High Court - Jodhpur

(Darshan Singh vs . State Of Rajasthan) on 11 April, 2014

25
            S.B.CRIMINAL MISC.2nd BAIL APPLICATION NO.2723/2014
                   (Darshan Singh   Vs. State of Rajasthan)

                           Date of Order     ::    11.04.2014


                      HON'BLE MS.JUSTICE NIRMALJIT KAUR

Mr.Rakesh Matoria, counsel for the petitioner. Mr.Ashok Upadhyaya, counsel for the State.

<><><><> Learned counsel for the petitioner states that he may be allowed to withdraw the present petition in view of the fact that trial is at the fag end.

Dismissed as withdrawn.

(NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK @ S.B.CRIMINAL Date of Order :: 11.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr.@, counsel for the petitioner. Mr.@, counsel for the State.

<><><><> @ (NIRMALJIT KAUR), J. NK