Shailendra Singh Raghaw vs State And Ors
2021 Latest Caselaw 7181 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous (Petition) No. 258/1997

                                   Shailendra Singh Raghaw
                                                                                                     ----Petitioner
                                                                      Versus
                                   State And Ors.
                                                                                                   ----Respondent

For Petitioner(s) : Mr. V.P. Vishnoi for Mr. V R Bajwa For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

03/12/2021

1. Letter No.285/2020 dated 18.12.2020 has been received

from the Court below seeking extension for time for reconstitution

of the file.

2. Six months time was sought for in such letter and the same

has lapsed.

3. Office is directed to enquire from the Court below whether

the file has been reconstituted.

4. Learned Public Prosecutor is directed to call for the status

report in the F.I.R. lodged by the High Court.

5. List this matter after six weeks.

6. All the pending letters stand disposed.

(PANKAJ BHANDARI),J ARTI SHARMA /3

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