Ramkishore @ Pappuram vs State
2021 Latest Caselaw 59 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 340/2020

Ramkishore @ Pappuram

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Pappu Sangwa, Adv. through VC For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/01/2021 Heard.

Issue notice. Learned Public Prosecutor accepts notice on behalf of respondent No.1-State.

Issue notice to the respondent No.2 subject to the condition that the petitioner shall submit a demand draft for the sum of Rs.10,000/- in the name of respondent No.2 Smt. Manju Devi, before the Deputy Registrar (Judicial), Rajasthan High Court, Jodhpur within a period of fifteen days from today.

On submitting the demand draft, notices be issued to the respondents No.2, making it returnable within four weeks.

(MANOJ KUMAR GARG),J 77-MS/-

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