Mahesh Singh vs State Of Rajasthan And Anr
2021 Latest Caselaw 7195 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous (Petition) No. 2829/2009

                                   Mahesh Singh
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan And Anr.
                                                                                                   ----Respondent

For Petitioner(s) : Mr. M K Kaushik For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

03/12/2021

1. It is contended by counsel for the petitioner that the

prosecutrix has turned hostile as far as against three persons who

were named in the F.I.R.

2. Counsel for the petitioner seeks time to file the copy of the

evidence.

3. Issue notice to the complainant-respondent. Rule is made

returnable by four weeks.

4. Interim order, if any, shall remain continue.

(PANKAJ BHANDARI),J

ARTI SHARMA /56

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