Pravindra Urf Leela And Anr vs State Of Rajasthan Through P P
2022 Latest Caselaw 7808 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   D.B. Criminal Appeal No. 641/2012

                                   Pravindra Urf Leela And Anr
                                                                                                      ----Appellant
                                                                       Versus
                                   State Of Rajasthan Through P P
                                                                                                    ----Respondent

Connected With D.B. Criminal Appeal No. 579/2012 Raghav Sahu Urf Raghu Urf Somveer

----Appellant Versus State Of Rajasthan Through Pp.

----Respondent

For Appellant(s) : Mr. Rajendra Rajawat for Mr. Deepak Chauhan For Respondent(s) : Mr. Javed Choudhary, Addl.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

14/12/2022

Counsel for the appellant in D.B. Criminal Appeal No.

579/2012 contends that appellant has taken No Objection

Certificate (in short 'NOC') from him.

Registrar (Judicial) is directed to inform the appellant in D.B.

Criminal Appeal No. 579/2012 to engage some other advocate to

represent his appeal.

List these matters on 24.01.2023.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /18-19

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