Bhura @ Saleem S/O Shokat @ Islam vs State Of Rajasthan
2022 Latest Caselaw 7661 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    D.B. Criminal Appeal No. 353/2022

                                   Bhura @ Saleem S/o Shokat @ Islam
                                                                                                       ----Appellant
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent

For Appellant(s) : Mr. Mohammed Anees For Respondent(s) : Mr. Javed Choudhary, Addl.G.A.

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

Judgment / Order

06/12/2022

The matter comes up on an application (IA No.1/2022) filed

by the applicant for converting the present D.B. Criminal Appeal

into S.B. Criminal Appeal.

For the grounds mentioned in the application, application is

allowed.

Office is directed to convert the present D.B. Criminal Appeal

into S.B. Criminal Appeal.

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

stands disposed of.

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

ARTI SHARMA /5

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