Birma Ram @ Kapil vs State Of Rajasthan
2021 Latest Caselaw 6639 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 92/2021

Birma Ram @ Kapil

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Ms. Kirti Pareek, Adv. For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/03/2021

The matter comes up on an application for impleading the

complainant as party respondent in this case.

For reasons stated in the application, the application is

allowed. The complainant is hereby impleaded as party

respondent in this case. Amended cause title filed with the

application is hereby taken on record.

Put up after one week, as prayed.

(MANOJ KUMAR GARG),J 138-MS/-

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