Prahlad Ram Soni vs State Of Rajasthan
2021 Latest Caselaw 16624 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S. B. Criminal Revision Petition No. 189/2019

Prahlad Ram Soni & ors.

----Petitioners Versus State of Rajasthan & anr.

----Respondents

For Petitioner(s) : Mr. Kaluram Bhati For Respondent(s) : Mr. S.K. Bishnoi, P.P.

Mr. Manish Kumar Bhargava for

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

08/11/2021

Learned counsel for the petitioners seeks adjournment.

List the matter after one week, as prayed.

It is made clear that there is no extension of stay on the

proceedings pending before the trial court. However, the trial

court shall not pronounce the judgment till further orders of this

Court.

(RAMESHWAR VYAS),J

114-Inder/-

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