Mohanlal vs State
2021 Latest Caselaw 4963 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Writ Petition No. 9/2021

Mohanlal

----Petitioner Versus State

----Respondent

For Petitioner(s) : By post For Respondent(s) : Mr. Farzand Ali, G.A.-cum-A.A.G., with Mr. Abhishek Purohit

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

22/02/2021

Mr. Farzand Ali, learned G.A.-cum-A.A.G., has shown us

a copy of the judgment dated 13.12.2019, whereby the petitioner

was convicted and sentence to life imprisonment. The petitioner

was found involved in triple murder of his own brother, sister-in-

law and niece.

Learned A.A.G. is directed to procure fresh detailed

factual report from the Police as well as the Social Welfare

Department.

List on 15.03.2021.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

23-Pramod/-

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