Shadab @ Bhaiya Son Of Shri Abdul ... vs State Of Rajasthan
2021 Latest Caselaw 1199 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Criminal Appeal No. 1723/2020

                                   Shadab @ Bhaiya Son Of Shri Abdul Majid
                                                                                                        ----Appellant
                                                                         Versus
                                   State Of Rajasthan
                                                                                                      ----Respondent

For Appellant(s) : Mr. Liyakat Ali present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

03/02/2021

Issue notice to the complainant-respondent.

In the meantime, learned Public Prosecutor shall insure that

complainant is informed about filing of the appeal.

Rule is made returnable within one week.

(PANKAJ BHANDARI),J

ARTI SHARMA /36

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