Laxman S/O Mulyaram vs State Of Rajasthan
2022 Latest Caselaw 7688 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    D.B. Criminal Appeal No. 271/2022

                                   Laxman S/o Mulyaram
                                                                                                       ----Appellant
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent

For Appellant(s) : Mr. Shiv Charan Gupta For Respondent(s) : Mr. Javed Choudhary, Addl.G.A.

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

Judgment / Order

07/12/2022

The matter comes up on an application (IA No.3/2022) 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 (IA

No.3/2022) is allowed.

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

as 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

Powered by TCPDF (www.tcpdf.org)