Hindura @ Shankar vs State Of Rajasthan
2021 Latest Caselaw 19149 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Appeal No. 148/2021

Hindura @ Shankar

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Vijay Kumar Gaur For Respondent(s) : Mr. B.R. Bishnoi, AGC-cum-PP

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment / Order

15/12/2021

Admit.

Notice need not be issued to the respondent - State as it is

represented through the learned Public Prosecutor.

Call for record.

(RAMESHWAR VYAS),J (VIJAY BISHNOI),J

9-Arun/-

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