Bhagwan Son Of Shri Devkaran vs State Of Rajasthan
2021 Latest Caselaw 7520 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    D.B. Criminal Appeal No. 202/2021

                                    Bhagwan Son Of Shri Devkaran
                                                                                                        ----Appellant
                                                                         Versus
                                    State Of Rajasthan
                                                                                                      ----Respondent

For Appellant(s) : Mr. Jaswant Singh Rathore For Respondent(s) : Mr. Javed Choudhary, Addl.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Judgment / Order

10/12/2021

Admit.

Call for the record.

Learned Additional Government Advocate accepts notice on

behalf of the State.

Issue notice to the respondent.

In the meantime, Learned Additional Government Advocate

is also directed to file the reply.

List this matter as soon as record is received.

(CHANDRA KUMAR SONGARA),J (PANKAJ BHANDARI),J

NIKHIL KR. YADAV /36

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