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Vikram vs State
2021 Latest Caselaw 12534 Raj

Citation : 2021 Latest Caselaw 12534 Raj
Judgement Date : 10 August, 2021

Rajasthan High Court - Jodhpur
Vikram vs State on 10 August, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 2/2021

Vikram S/o Sh. Prakash, Aged About 28 Years, R/o Dhabla, P.s. Narayangadh, Dist. Mandsaur (Madhya Pradesh). (At Present Lodged In District Jail, Pratapgarh).

----Appellant Versus

1. State, Through Pp

2. Sh. Arjun Balai S/o Sh. Devilal Balai, R/o Thada, P.s.

Rathanjana, Dist. Pratapgarh.

----Respondents

For Appellant(s) : Mr. Jaipal Singh For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/08/2021

Learned counsel for the petitioner does not want to

press this criminal appeal.

Accordingly, this criminal appeal is dismissed as not

pressed.

(VIJAY BISHNOI),J

145-mohit/-

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