Avinash @ Rohit vs State Of Rajasthan
2021 Latest Caselaw 10969 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 329/2021

Avinash @ Rohit S/o Agstin Mesi, Aged About 22 Years, R/o Plot No. 10-N-5, Kudi Bhagtasani, Housing Board, Police Station Kudi Bhagtasani, Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Akbar Khan Aasu S/o Mehbub Khan, R/o Baldev Nagar Masuriya, Jodhpur.

----Respondents

For Appellant(s) : Mr Suresh Kumar For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

15/07/2021

Notices have been served.

Heard the learned counsel for the appellant as well as

learned Public Prosecutor.

Learned counsel for the appellant submits that there are

cross cases.

Taking into consideration the statement of injured, wherein

petitioner is stated to have caused stab wounds, I am not inclined

to allow the appeal.

The Criminal Appeal is dismissed.

(SANJEEV PRAKASH SHARMA),J

89-MMA/-

Powered by TCPDF (www.tcpdf.org)