Ram Niwas vs State Of Rajasthan
2021 Latest Caselaw 4992 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 5007/2019

Ram Niwas

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Abhishek Charan, Adv. For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

22/02/2021

The matter comes up on an application for early listing of the

case.

For reasons stated in the application, the application is

allowed.

Heard.

Issue fresh notice to the respondent No.2. Rule is made

returnable within four weeks.

Put up after four weeks, as prayed.

Till next date of hearing, interim order, if any, shall continue.

(MANOJ KUMAR GARG),J 121-MS/-

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