Rajendra Singh S/O Tej Singh vs State Of Rajasthan
2021 Latest Caselaw 2524 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Criminal Appeal No. 971/2021

                                   Rajendra Singh S/o Tej Singh,
                                                                                                       ----Appellant
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent

For Appellant(s) : Mr. Govind Lal Choudhary through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/06/2021

Issue notice to the complainant.

Learned Public Prosecutor is also directed to intimate the

complainant about filing of the appeal.

Rule is made returnable within one week.

(PANKAJ BHANDARI),J

ARTI SHARMA /61

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