Vishnu vs State Of Rajasthan
2021 Latest Caselaw 12606 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Appeal No. 67/2021

Vishnu S/o Bhairu Lal, R/o A-343, Aajad Nagar, P.S. Pratapnagar, Bhilwara.

(At present lodged in Central Jail Ajmer).

----Appellant Versus State of Rajasthan

----Respondent

For Appellant(s) : By post. For Respondent(s) : Mr. N.S. Bhati, PP.

HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE ARUN BHANSALI Order 11/08/2021

Admit. Issue notice.

Send for record.

Mr. N.S. Bhati, learned Public Prosecutor accepts notice on

behalf of State.

The Rajasthan High Court Legal Aid Committee is directed to

provide services of panel lawyer to the appellant to plead his case

before this Court.

Copy of this order may be sent to the Rajasthan High Court

Legal Aid Committee. The Registry shall supply copy of the letter

appeal and judgment under appeal to the panel lawyer to be

appointed by the Rajasthan High Court Legal Aid Committee.

(ARUN BHANSALI),J (SANGEET LODHA),J 3-DJ/-

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