Mst.Sohani Devi And Anr vs State And Anr
2021 Latest Caselaw 8668 Raj

(1 of 1) [CRLR-261/2013]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 261/2013

Mst.sohani Devi And Anr.

----Petitioner Versus State And Anr.

----Respondent

For Petitioner(s) : Mr. Sunil Mehta, Adv. For Respondent(s) : Mr. Sudhir Tak, PP Mr. Jitendra Choudhary, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

30/03/2021

The matter comes up on an application for bringing on record

the legal representatives of respondent No.2, who expired on

26.12.2020.

For reasons stated in the application, the application is

allowed. The legal representatives of respondent No.2 as detailed

in the application are taken on record. Amended cause title filed

with the application is also taken on record.

(MANOJ KUMAR GARG),J 131-MS/-

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