Dilkhush vs State Of Rajasthan
2021 Latest Caselaw 9953 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 448/2021

Dilkhush

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Leeladhar Khatri, Adv. through VC For Respondent(s) : Mr. Anees Bhurat, PP Mr. JS Choudhary, Sr. Adv. through VC assisted by Mr. Pradeep Choudhary, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

01/07/2021

Counsel for the petitioner submits that the appeal filed by

the complainant-respondent No.2 Ram Karan is pending before the

Sessions Court, Merta and the complainant is not arguing the said

appeal for one and the other reason. Counsel submits that the

petitioner shall file an application before the court below for early

disposal of the said appeal.

Counsel for the respondent No.2 submits that he is ready to

argue the appeal before the court below.

In view of submissions made, the Sessions Court, Merta is

directed to decide the complainant's appeal, pending before it,

within a period of one week from today.

Put up on 12.07.2021, as prayed.

(MANOJ KUMAR GARG),J 22-Samvedana/-

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