Binja Ram vs State
2021 Latest Caselaw 6148 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 143/1998

Binja Ram

----Petitioner Versus State

----Respondent

For Petitioner(s) : None present For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

01/03/2021

As per office report, the accused-petitioner did not appear on

the given date.

Let arrest warrant be issued against the accused-petitioner.

Rule is made returnable within eight weeks.

(MANOJ KUMAR GARG),J 126-MS/-

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