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Victim-A vs State Of Rajasthan
2021 Latest Caselaw 2439 Raj/2

Citation : 2021 Latest Caselaw 2439 Raj/2
Judgement Date : 14 June, 2021

Rajasthan High Court
Victim-A vs State Of Rajasthan on 14 June, 2021
Bench: Manoj Kumar )
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                            S.B. Criminal Miscellaneous (Petition) No. 6167/2020

                                    Victim-A
                                                                                                         ----Petitioner
                                                                         Versus
                                    State Of Rajasthan
                                                                                                      ----Respondent

Connected With S.B. Criminal Miscellaneous (Petition) No. 199/2021 Prem Raj Meena S/o Shri Ramshaye Meena

----Petitioner Versus State Of Rajasthan & Anr.

----Respondents

For Petitioner(s) : Mr. Gitesh Joshi Mr. Kaleem Ahamed Khan, through VC For Respondent(s) : Mr. Laxman Meena, PP Mr. MK Kaushik, complainant

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS ( V.J. )

Judgment / Order

14/06/2021

Learned counsel for petitioners could not be connected

properly through video conferencing due to connectivity problem.

List on 21.06.2021.

(MANOJ KUMAR VYAS ( V.J. )),J

Sunita Kanwar /84-85

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