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Vinod Kumar vs State
2021 Latest Caselaw 2425 Raj

Citation : 2021 Latest Caselaw 2425 Raj
Judgement Date : 28 January, 2021

Rajasthan High Court - Jodhpur
Vinod Kumar vs State on 28 January, 2021
Bench: Sandeep Mehta, Devendra Kachhawaha

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Writ Petition No. 345/2020

Vinod Kumar

----Petitioner Versus State

----Respondent

For Petitioner(s) : Ms. Laxmi Devi Ramawat For Respondent(s) : Mr. Farzand Ali, AAG-cum-GA

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

28/01/2021

Counsel Ms. Ramawat is granted one more opportunity to

place on record the copy of the order/judgment whereby the

criminal case registered against the petitioner for his

abscondance, has been decided.

List after two weeks.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

18-Sudhir Asopa/-

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