Rajendra Singh S/O Mahiram vs State Of Rajasthan
2022 Latest Caselaw 5369 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     D.B. Criminal Appeal No. 122/2022

                                   Rajendra Singh S/o Mahiram, Aged About 41 Years, Resident Of
                                   Paithena Police Station Bhusasar, District Bharatpur (Raj)
                                                                                                        ----Appellant
                                                                        Versus
                                   1.        State Of Rajasthan, Through Public Prosecutor
                                   2.        Ravindra Singh S/o Prabhu Singh, Aged About 33 Years,
                                             Resident Of Paithena, Police Station Bhusawar, District
                                             Bharatpur (Raj)
                                                                                                     ----Respondents

For Appellant(s) : Mr. Arpan Kumar Sharma For Respondent(s) : Mr. Javed Choudhary, Addl.G.A. with Mr. N.S. Gurjar, AGA

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

01/08/2022

The matter comes up on an application filed by the applicant

for treating the present D.B. Criminal Appeal as S.B. Criminal

Appeal.

For the grounds mentioned in the application, application is

allowed. For the purpose of statistics, present D.B. Criminal Appeal

stands disposed.

Office is directed to register the same as S.B. Criminal

Appeal.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /19

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