Nemi Chand vs State
2021 Latest Caselaw 12275 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 1005/2004

Nemi Chand

----Appellant Versus State

----Respondent

For Appellant(s) : Mr Pradeep Choudhary For Respondent(s) : Mr Anees Bhurat Public Prosecutor

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Judgment / Order

05/08/2021

Heard the learned counsel on IA No.01/2021.

For the reasons stated in the application, the application is

allowed and the legal representatives of deceased appellant Nemi

Chand who died 28.06.2021 be brought on record.

Amended cause title annexed with the application 01/2021

be taken on record.

Office to proceed further.

(GOVERDHAN BARDHAR),J

3-MMA/-

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