Mohini Devi vs State Of Rajasthan
2021 Latest Caselaw 8078 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal (Sb) No. 1067/2020 Mohani Devi W/o Shri Kanti Lal, Aged 30 years, R/o Kanpur, P.S. Bavalwada, District Udaipur, presently at Sada, P.s. Falasiya, District Udaipur (Presently Lodged In District Jail Udaipur).

----Appellants Versus

1. State Of Rajasthan, Through P.p.

2. Smt. Krishna Devi W/o Shri Suresh Kumar, R/o Garanwas Fala Ambveli, Police Station Phalasiya, Tehsil Jhadol, District Udaipur

----Respondents

For Appellant(s) : None present For Respondent(s) : Mr. Sumer Singh Rajpurohit, P.P.

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

23/03/2021

Two appeals have been filed on behalf of the appellant

Mohini Devi assailing the same order. Thus, the instant appeal

which is filed later on is disposed of without prejudice to the right

of the appellant to pursue S.B. Criminal Appeal No.1004/2020,

which was filed on an earlier date.

(SANDEEP MEHTA),J

Pramod/-

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