Sunil Kumar Garg vs State Of Rajasthan And Anr
2021 Latest Caselaw 7192 Raj/2

Citation : 2021 Latest Caselaw 7192 Raj/2
Judgement Date : 3 December, 2021

Rajasthan High Court

Sunil Kumar Garg vs State Of Rajasthan And Anr on 3 December, 2021

Bench: Pankaj Bhandari

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

    S.B. Criminal Miscellaneous (Petition) No. 982/2010

Sunil Kumar Garg
                                                                   ----Petitioner
                                   Versus
State Of Rajasthan And Anr.
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous (Petition) No. 992/2010 Anil Kumar Garg

----Petitioner Versus State Of Rajasthan Through P.p. And Anr.

----Respondent S.B. Criminal Miscellaneous (Petition) No. 1360/2010 Ghasi Lal

----Petitioner Versus State Of Rajasthan And Anr

----Respondent

For Petitioner(s) : Mr. Kamlakar Sharma, Sr. Adv.

assisted by Mr. Rahul Yaduvanshi Mr. Mahesh Gupta Mr. Parth Sharma for Mr. Sudhir Jain For Respondent(s) : Mr. T.C. Sharma, for Mr. S.S. Hora For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

03/12/2021

Matters come on applications for taking the relevant

documents on record.

Application is accordingly, allowed. Documents are taken on

record.

List these matters after four weeks.

(2 of 2) [CRLMP-982/2010]

Till then interim order, if any, shall continue.

(PANKAJ BHANDARI),J

ARTI SHARMA/68-70