State Of Rajasthan vs Kishore Meena Son Of Prabhata Ram
2021 Latest Caselaw 5682 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  D.B. Criminal Leave To Appeal No. 79/2021

                                    State Of Rajasthan
                                                                                                        ----Appellant
                                                                         Versus
                                    Kishore Meena Son Of Prabhata Ram
                                                                                                      ----Respondent

For Appellant(s) : Mr. Javed Chaudhary, Add. GA For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

20/10/2021

Learned Public Prosecutor does not want to press the

Application No. 273/2021 under Section 5 of the Limitation Act.

Accordingly, the same is dismissed as withdrawn.

List after two weeks.

(MADAN GOPAL VYAS),J (PANKAJ BHANDARI),J

NIKHIL KR. YADAV /23

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