Rahul Giri @ Raugar vs State Of Rajasthan
2021 Latest Caselaw 9289 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 416/2021

Rahul Giri @ Raugar

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Vijay Raj Bishnoi, Adv. through VC For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

28/04/2021

Heard.

Issue notice. Learned Public Prosecutor accepts notice on

behalf of respondent No.1-State. Issue notice to respondent No.2.

Rule is made returnable by 04.05.2021.

Learned Public Prosecutor is directed to call for the case

diary from the concerned Police Station.

Put up on 04.05.2021, as prayed.

(MANOJ KUMAR GARG),J 130-MS/-

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