Rasul Khan vs State
2021 Latest Caselaw 233 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 374/2020

Rasul Khan S/o Shri Chand Khan Moyla Mohammedan, Aged About 36 Years, Village Rana, Tehsil Rohat, District Pali. (Presently Lodged At District Jail Pali).

----Appellant Versus State, Through P.p.

----Respondent

For Appellant(s) : Mr. Suresh Kumbhat (through VC) For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

07/01/2021

The application (01/20) seeking impleadment of complainant as party respondent in this criminal appeal is considered and allowed. The complainant - Budha Ram son of Tulsa Ram is impleaded as party respondent No.2 in this criminal appeal. Amended cause title already filed be taken on record.

Let notice be issued to the respondent No.2. Notices be issued in two sets. One set of notice be given 'dasti' to learned counsel for the petitioner for service upon the respondent No.2 through the SHO, Police Station Rohat, District Pali and another set of notice be issued for service upon the respondent No.2 through his Advocate before the trial court.

List on 4.2.2021.

(VIJAY BISHNOI),J

42-msrathore/-

Powered by TCPDF (www.tcpdf.org)