Sunder Lal Sarwan Meena vs State
2021 Latest Caselaw 6311 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 552/2019

Sunder Lal Sarwan Meena

----Appellant Versus State

----Respondent

For Appellant(s) : Mr. Ram Singh Rawal, Adv. For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

02/03/2021

Learned Public Prosecutor is directed to call for the custody

certificate of the appellant.

Put up after two weeks, as prayed.

(MANOJ KUMAR GARG),J 116-MS/-

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