Sant Lal vs State
2021 Latest Caselaw 1119 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 139/2020

Sant Lal

----Appellant Versus State

----Respondent

For Appellant(s) : Mr. G.R. Bhari For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/01/2021

The application (Inward No.01/2021) preferred on behalf of

the complainant- Manisha for impleading her as party respondent

No.2 in this appeal is considered and allowed.

Amended cause title already filed be taken on record. Let

complainant- Manisha be impleaded as party respondent No.2 in

this appeal.

Let notice be issued to the respondent No.2, returnable on

29.01.2021.

(VIJAY BISHNOI),J

134-akash/-

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