Kishan Regar vs State Of Rajasthan
2021 Latest Caselaw 8667 Raj

(1 of 1) [CRLR-1715/2019]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 1715/2019

Kishan Regar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Ms. Sumitra Singaria, Adv. For Respondent(s) : Mr. Mool Singh Bhati, Pp

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

30/03/2021

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 taken on record.

(MANOJ KUMAR GARG),J 147-MS/-

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