Rahis Yadav Son Of Shri Attar Singh vs State Of Rajasthan
2021 Latest Caselaw 6317 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                       S.B. Criminal Miscellaneous (Petition) No. 5107/2021

                                   Rahis Yadav Son of Shri Attar Singh
                                                                                                      ----Petitioner
                                                                       Versus
                                   State of Rajasthan
                                                                                                    ----Respondent

For Petitioner(s) : Mr. None present For Complainant(s) : Ms. Sangeeta Sai for Mr. Ashok Kr.

Pareek For State : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/11/2021

No one has put in appearance on behalf of the counsel for

the petitioner.

Petitioner is directed to supply a copy of the criminal misc.

petition to the counsel for the Respondent No.2.

List this matter after two weeks.

(PANKAJ BHANDARI),J

ARTI SHARMA /29

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