Likhmaram vs State Of Rajasthan
2022 Latest Caselaw 15012 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Appeal No. 136/2018

Likhmaram

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : None present For Respondent(s) : Mr. Anil Joshi, GA cum AAG assisted by Mr. Rajat Chhaparwal

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

20/12/2022

Admit. Issue notice.

Learned AAG accepts notice on behalf of respondent-State.

Service is, therefore, complete.

Call for record.

Registry is directed to furnish copy of the record as also of

the impugned judgment to the learned AAG within a period of one

week.

(MANOJ KUMAR GARG),J (VIJAY BISHNOI),J 28-mohit/-

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