Shiv Dayal @ Shivram S/O Shri ... vs The State Of Rajasthan
2021 Latest Caselaw 2157 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Criminal Appeal No. 378/2021

                                    Shiv Dayal @ Shivram S/o Shri Sonpal
                                                                                                        ----Appellant
                                                                         Versus
                                    The State Of Rajasthan
                                                                                                      ----Respondent

For Appellant(s) : Mr. Jai Kishan Yogi For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/03/2021

Issue notice to the respondent.

Learned Public Prosecutor should ensure that information be

given to the complainant about filing of the appeal.

Rule is made returnable within one week.

Registrar (Judicial) is directed to inquire from the trial Court

as to the present status of the case.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /37

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