Narayan Singh vs State
2021 Latest Caselaw 12525 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 477/2004

Narayan Singh

----Appellant Versus State

----Respondent

For Appellant(s) : Mr Vineet Jain For Respondent(s) : Mr Anees Bhurat, Public Prosecutor

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Judgment / Order

10/08/2021

The case has come up on application IA No.01/2021 for

bringing on record the legal representatives of deceased appellant

Narayan Singh.

For the reasons stated in the application, the same is allowed

and the legal representatives of the deceased appellant mentioned

in the application are taken on record as appellants.

Amended cause title annexed with the application be taken

on record.

(GOVERDHAN BARDHAR),J

15-MMA/-

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