Kan Singh @ Kanhiya Lal vs State
2021 Latest Caselaw 4968 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 88/2011

Kan Singh @ Kanhiya Lal

----Petitioner Versus State

----Respondent Connected With S.B. Criminal Revision Petition No. 173/2011

For Petitioner(s) : Mr. Vineet Jain, Adv. For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

22/02/2021

CR. REVISION PETITION NO. 88/2011

An application has been preferred on behalf of the petitioner

for early hearing of the case as well as for extension of interim

order dated 18.02.2011 passed by this Court.

For the reasons indicated in the aforesaid application, the

same is allowed. The interim order dated 18.02.2011 granted by

the Court is extended till further orders.

Put up after six weeks, as prayed.

CR. REVISION PETITION NO. 173/2011

Put up after six weeks, as prayed.

(MANOJ KUMAR GARG),J 128-129-MS/-

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