Champa Lal vs State
2021 Latest Caselaw 6065 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 540/2007

Champa Lal

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Dhirendra Singh, Adv. For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

01/03/2021

Learned counsel for the petitioner is directed to supply a

copy of the petition to learned Public Prosecutor.

Learned Public Prosecutor seeks some time to complete his

instructions.

Put up after four weeks, as prayed.

(MANOJ KUMAR GARG),J 127-MS/-

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