Champa Lal vs State
2021 Latest Caselaw 8671 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 540/2007

Champa Lal

----Petitioner Versus State

----Respondent

For Petitioner(s) : Dhirendra Singh, Adv. For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

30/03/2021

The matter comes up on an application for early hearing of

the case.

In the facts and circumstances of the case, no plausible

ground is made out for early hearing of the case.

Hence, the application is dismissed.

(MANOJ KUMAR GARG),J 130-MS/-

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