Dharam Raj S/O Harkishan vs State Of Rajasthan
2021 Latest Caselaw 2796 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Criminal Appeal No. 771/2021

                                    Dharam Raj S/o Harkishan
                                                                                                         ----Appellant
                                                                         Versus
                                    1.      State Of Rajasthan, Through P.p
                                    2.      Surendra S/o Radheyshyam Meena, R/o Chadganw, K
                                            Patan, Kapren Dist. Bundi
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Amit Dadhich, through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/07/2021

Issue notice to the complainant.

Rule is made returnable within one week.

In the meantime, learned Public Prosecutor is directed to

inform complainant about filing of the appeal.

List after one week.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /91

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