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Rakesh Meena S/O Daluram Meena B/C ... vs State Of Rajasthan
2021 Latest Caselaw 203 Raj/2

Citation : 2021 Latest Caselaw 203 Raj/2
Judgement Date : 11 January, 2021

Rajasthan High Court
Rakesh Meena S/O Daluram Meena B/C ... vs State Of Rajasthan on 11 January, 2021
Bench: Goverdhan Bardhar, Manoj Kumar Vyas
                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                     D.B. Criminal Appeal No. 332/2019

                                    Rakesh Meena S/o Daluram Meena
                                                                                                      ----Appellant
                                                                       Versus
                                    State Of Rajasthan
                                                                                                    ----Respondent

For Appellant(s) : Mr. Deepak Chauhan For Respondent(s) : Mr. N. S. Gurjar, PP

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

11/01/2021

Learned Public Prosecutor seeks time to ascertain the fact as

to whether cross appeal is also pending in the instant case against

judgment of acquittal for the offence under Section 498-A IPC.

List again on 18th January, 2021.

(MANOJ KUMAR VYAS),J (GOVERDHAN BARDHAR),J

Pooja /16

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