Anerudh Jakhar S/O Shri Hari Singh ... vs State Of Rajasthan
2021 Latest Caselaw 6092 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 6810/2021

Anerudh Jakhar S/o Shri Hari Singh Jakhar,
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous (Petition) No. 1148/2018 Anerudh Jakhar And Ors

----Petitioner Versus State Of Raj And Anr

----Respondent S.B. Criminal Miscellaneous (Petition) No. 1624/2018 Anerudh Jakhar

----Petitioner Versus State Of Raj And Anr

----Respondent S.B. Criminal Miscellaneous (Petition) No. 8171/2019 Urmila Dhayal D/o Shri Lal Chand Dhayal

----Petitioner Versus State Of Rajasthan

----Respondent S.B. Criminal Miscellaneous (Petition) No. 4984/2021 Anerudh Jakhar S/o Shri Hari Singh Jakhar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Sudhir Jain Mr. Rajeev Surana For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

(2 of 2) [CRLMP-6810/2021]

28/10/2021

List these matters after two weeks.

Till then, interim order, if any, in Criminal Misc. Petition No.

1148/2018 shall continue.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /198-202

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