Bheem Raj Gurjar Son Jof Shri Vijay ... vs State Of Rajasthan
2021 Latest Caselaw 6063 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Criminal Revision Petition No. 1147/2021

Bheem Raj Gurjar Son of Shri Vijay Ram and ors.
                                                                 ----Petitioners
                                   Versus
State Of Rajasthan
                                                                ----Respondent

Connected With S.B. Criminal Revision Petition No. 1148/2021

Bheem Raj Gurjar Son Of Shri Vijay Ram and ors.

----Petitioners Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Amir Aziz For Respondent(s) : Mr. Bhawani Shankar Sharma, PP Mr. Mahesh Gupta

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

27/10/2021

S.B. Criminal Revision Petition No. 1147/2021 :

Learned counsel for the respondent/complainant submits

that he has not received copy of petition as well as of stay

application.

Learned counsel for the petitioners is directed to do the

needful during course of the day. He is also directed to place on

record the statements of witnesses regarding whom request for

further cross-examination has been made to the trial court.

List the matter on 09.11.2021.

(2 of 2) [CRLR-1147/2021]

Trial court is directed not to pass final judgment in the

matter till next date.

S.B. Criminal Revision Petition No. 1148/2021 :

List the matter on 09.11.2021.

(MANOJ KUMAR VYAS),J

Hemant/57-58

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