Prem Raj @ Pema Ram vs State Of Rajasthan
2021 Latest Caselaw 288 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 848/2020

Prem Raj @ Pema Ram S/o Sh. Hema Ram, Aged About 44 Years, B/c Sirvi, R/o Bera Tarpatiya, Bagdi Nagar, Dist. Pali.

----Petitioner

Versus

1. State Of Rajasthan, Through Pp

2.Hema Ram S/o Kharta Ram, by caste Sirvi, R/o Bera Tarpatia, P.S. Bagdinagar, District Pali.

----Respondent

For Petitioner(s) : Mr. Suresh Kumbhat, Adv. For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/01/2021 The matter comes up on an application for impleadment of Shri Hemaram as respondent No.2 in this case.

For the reasons stated in the application, the application is allowed. Mr. Hemaram is hereby impleaded as respondent No.2 in this case. Amended cause title filed with the application is hereby taken on record.

Heard.

Issue notice. Learned Public Prosecutor accepts notices on behalf of respondent No.1-State. Issue notice to the respondent No.2 only. Rule is made returnable within six weeks.

Heard on the stay application.

In the meanwhile and till next date of hearing, further proceedings in Sessions Case No.2/2020 pending before learned Additional Sessions Judge, Sojat shall remain stayed.

Put up after six weeks, as prayed.

(MANOJ KUMAR GARG),J 73-MS/-

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