Chunni Lal And Ors vs State Of Rajasthan
2021 Latest Caselaw 15750 Raj

(1 of 1) [CRLA-201/1994]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Appeal No. 201/1994

Chunni Lal And Ors

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Mridul Jain. For Respondent(s) : Mr. Anil Joshi, GA-cum-AAG.

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

18/10/2021

A communication has been received from the Special Judge,

SC/ST, Pratapgarh inter alia indicating that the record of the case

has been ordered to be transferred to the said court and the

record is required by the court, therefore, the record may be sent

back to the said court.

The appeal arising from the judgment passed by the trial

court is still pending consideration, in view thereof, the record

cannot be sent back.

This aspect be communicated to the said court.

(ANOOP KUMAR DHAND),J (ARUN BHANSALI),J

2-Sumit/-

Powered by TCPDF (www.tcpdf.org)