Kanhaiyalal vs State
2021 Latest Caselaw 18863 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 929/2021

Kanhaiyalal

----Petitioner Versus State & Anr.

----Respondents

For Petitioner(s) : Mr. Raghvendra Mundel For Respondent(s) : Mr. Mukhtiyaar Khan, P.P.

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

10/12/2021

Heard learned counsel for the petitioner and learned Public

Prosecutor.

Learned counsel for the petitioner has relied upon the

judgment of this Court in case of Magha Ram & Ors. Vs. State of

Rajasthan passed in S.B. Criminal Revision No.1363/2016 decided

on 07.07.2017.

Issue notice to the respondents.

Learned Public Prosecutor accepts notice on behalf of

respondent No.1-State of Rajasthan. Therefore, issue notice to

respondent No.2 only. Rule is made returnable within a period of

four weeks.

List this matter after four weeks.

(DEVENDRA KACHHAWAHA),J 21-Bharti/-

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