Ramchandra Ram vs State Of Rajasthan
2022 Latest Caselaw 15075 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 2127/2022

Ramchandra Ram

----Appellant Versus State Of Rajasthan & Anr.

----Respondent

For Appellant(s) : None present For Respondent(s) : Mr. Gaurav Singh, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

22/12/2022

After perusal of the judgment impugned, I deem it

appropriate to interfere in the matter as the matter requires re-

appreciation of the evidence.

Admit. Call for the record.

Let a bailable warrant in the sum of Rs. 25,000/- be issued

against the accused respondent for securing his presence before

this Court on 10.2.2023.

List the matter on 10.2.2023.

(FARJAND ALI),J 11-RP/-

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