Shankarlal vs State
2021 Latest Caselaw 7478 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                  S.B. Criminal Revision Petition No. 309/2003

                                    Shankarlal
                                                                                                        ----Petitioner
                                                                         Versus
                                    State
                                                                                                      ----Respondent

For Petitioner(s) : None Present. For Respondent(s) : Mr. Atul Sharma, PP

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

09/12/2021

bl U;k;ky; }kjk iwoZ esa ikfjr vkns'k fnukad 01-7-16] 11-1-2017 ,oa 02-2-2017 dh ikyuk esa ;kph ds irs ds ckjs esa fjiksVZ izkIr ugha gqbZ gSA fo}ku yksd vfHk;kstd dks funsZf'kr fd;k tkrk gS fd ;kph ds orZeku irs ds ckjs esa vkxkeh lquokbZ frfFk ij vko';d :i ls fjiksVZ izLrqr djsA i=koyh fnukad 27-1-2022 dks U;k;ky; ds le{k lwphc) dh tkosA

(UMA SHANKER VYAS),J

Murari Lal Sharma /2

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