Hemraj Son Of Birdi Chand vs State Of Rajasthan
2021 Latest Caselaw 6802 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                       S.B. Criminal Miscellaneous (Petition) No. 5636/2021

                                   Hemraj Son Of Birdi Chand
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan and Anr.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Vasudev For Respondent(s) : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/11/2021

It is contended by counsel for the petitioner that a

compromise has arrived at between the petitioner and the

complainant.

Issue notice.

Learned Public Prosecutor accepts notice on behalf of the

State.

Office is directed to issue notice to complainant-respondent

No.2. Rule is made returnable by 08.12.2021.

List this matter on 08.12.2021.

(PANKAJ BHANDARI),J

ARTI SHARMA /48

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