Suresh Pandya vs State
2021 Latest Caselaw 15843 Raj

(1 of 1) [CRLR-384/2020]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 384/2020

Suresh Pandya

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Nishant Bora. For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

20/10/2021

Heard.

Admit. Issue notice.

Learned Public Prosecutor accepts notice on behalf of

respondent No.1-State. Issue notice to respondent No.2,

returnable within six weeks.

Heard on the stay application.

The interim stay order dated 02.09.2020 passed by this

Court is hereby made absolute till final disposal of the revision.

The stay application stands disposed of.

(MANOJ KUMAR GARG),J 191-MS/-

Powered by TCPDF (www.tcpdf.org)