Kailash Manju vs State
2021 Latest Caselaw 5219 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 575/2020

Kailash Manju

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sharma, Adv. For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

23/02/2021

The matter comes up on an application for impleading the

complainant as party respondent in this case.

For reasons stated in the application, the application is

allowed. The complainant is hereby imlpeaded as party-

respondent in this case. Amended cause title filed with the

application is hereby taken on record.

Office to proceed further.

(MANOJ KUMAR GARG),J 116-MS/-

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