Lalchand Yadav S/O Shri Rameshwar ... vs State Of Rajasthan
2021 Latest Caselaw 283 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               S.B. Criminal Appeal (Sb) No. 1861/2020
                                   Lalchand Yadav S/o Shri Rameshwar Dayal
                                                                                                      ----Appellant
                                                                       Versus
                                   State Of Rajasthan
                                                                                                    ----Respondent

For Appellant(s) : Mr. Ramanuj Sharma for Mr. Ram Manohar Sharma present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/01/2021

Issue notice to the respondent.

Rule is made returnable within two weeks.

In the meantime, counsel for the appellant is directed to

remove the defect.

(PANKAJ BHANDARI),J

ARTI SHARMA /64

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