Shankar Solanki vs State
2021 Latest Caselaw 9306 Raj

(1 of 1) [CRLW-6/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Writ Petition No. 6/2021

Shankar Solanki

----Petitioner Versus State

----Respondent

For Petitioner(s) : By Post. For Respondent(s) : Mr. Mool Singh Bhati, PP.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

30/04/2021 The instant criminal writ petition has been registered on the

basis of letter sent by post by the concerned Superintendent from

the Central Jail, Udaipur.

Mr. Kuldeep Sharma is hereby appointed as Amicus curiae in

this case. He shall be paid his remuneration by the Legal Services

Authority as per Legal Aid Scheme.

Office is directed to supply him copy of memo of criminal writ

petition along with judgment to prepare the case as well as to the

learned Public Prosecutor. Office is further directed to show the

name of learned counsel Mr. Kuldeep Sharma in the cause list.

List this matter after one week.

(MANOJ KUMAR GARG),J 12-Ishan/-

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