State vs Akbar
2021 Latest Caselaw 5820 Raj

(1 of 1) [CRLLA-122/2020]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 122/2020

State

----Appellant Versus Akbar

----Respondent

For Appellant(s) : Mr. M.S. Bishnoi, P.P.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

26/02/2021

In the application filed by the appellant seeking dispensing

with the requirement of filing certified copy of the judgment dated

28.08.2019 a reference has been made that State has filed appeal

for enhancement of sentence titled as State of Rajasthan v.

Somnath & Ors.

The present leave to appeal be tagged with the said appeal

State of Rajasthan v. Somnath & Ors.

(ARUN BHANSALI),J 4-pradeep/-

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