Raju @ Rajendra vs State Of Rajasthan
2021 Latest Caselaw 6647 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 876/2018

Raju @ Rajendra

----Petitioner Versus State Of Rajasthan

----Respondent

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

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/03/2021

Let fresh arrest warrant be issued against the petitioner to

be executed through concerned Superintendent of Police. Rule is

made returnable within eight weeks.

(MANOJ KUMAR GARG),J 125-nidhi/-

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