Kailash vs State And Anr
2021 Latest Caselaw 15937 Raj

(1 of 1) [CRLR-1032/2011]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 1032/2011

Kailash

----Petitioner Versus State And Anr.

----Respondent

For Petitioner(s) : Mr. Pravin Vyas For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

21/10/2021

An application has been preferred on behalf of the petitioner

for preponing the date of listing.

For reasons stated in the application, the application is

allowed.

Heard on the stay application.

The interim stay order dated 11.11.2011 passed by the

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

The stay application stands disposed of.

Put up after eight weeks, as prayed.

(MANOJ KUMAR GARG),J 131-MS/-

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