State Of Rajasthan vs Swai Khan
2022 Latest Caselaw 10840 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Crml Leave To Appeal No. 55/2021

State Of Rajasthan

----Appellant Versus Swai Khan & Anr.

----Respondents

For Appellant(s) : Mr. B.R. Bishnoi, PP For Respondent(s) : Mr. Tarun Dhaka

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

24/08/2022

Heard learned counsel for the parties and perused the entire

evidence available on record, so also the finding given by the trial

court.

It is the fit case where leave to appeal is required to be

granted, hence, the same is granted.

Admit.

Mr. Tarun Dhaka appearing for the respondents has informed

that the respondents have been convicted the sentence for life

imprisonment vide judgment dated 06.03.2020 passed by learned

Additional Session Judge No.2, Nagaur in Sessions Case

No.105/2014.

It is informed by the learned Public Prosecutor that at

present, the respondents are lodged in District Jail- Dhaulpur,

Rajasthan.

In such circumstances, let production warrant be issued

against the respondents for securing their presence before this

(2 of 2) [CRLLA-55/2021]

Court. The SHO, Police Station Fatehpur, District Sikar is instructed

to carry out the said production warrant and produce the

respondents before this Court on 27.09.2022.

List on 27.09.2022.

(UMA SHANKER VYAS),J (VIJAY BISHNOI),J

Ashutosh-18

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