Jayanti Lal vs State
2021 Latest Caselaw 6646 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 443/2019

Jayanti Lal

----Petitioner Versus State

----Respondent

For Petitioner(s) : None present For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/03/2021

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

the given date for his attendance.

Let arrest warrant be issued against the petitioner. Rule is

made returnable within eight weeks.

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

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