Manoj Kumar vs State Of Rajasthan
2021 Latest Caselaw 17173 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S. B. Criminal Revision Petition No. 1047/2018

Manoj Kumar

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mrs. Sapna Vaishnav For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

16/11/2021

Learned counsel for the petitioner seeks adjournment.

The matter is adjourned.

Connect with S.B. Criminal Revision Petition No. 454/2015.

It is made clear that in view of the Order dated 04.12.2018,

the trial court is free to proceed with the trial of the case but shall

not pass final judgment. The record of the trial court, if received,

be sent back forthwith.

(RAMESHWAR VYAS),J

27-Inder/-

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