Ayub Ali vs State Of Rajasthan
2021 Latest Caselaw 5805 Raj

(1 of 1) [CRLW-267/2020]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Writ Petition No. 267/2020

Ayub Ali

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : None present For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

26/02/2021

Four weeks' time is granted for removing the defects, failing

which the petition shall stand dismissed without further reference

to the court.

(MANOJ KUMAR GARG),J 22-MS/-

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