Hansraj S/O Rampal vs State Of Rajasthan
2022 Latest Caselaw 129 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                      D.B. Criminal Appeal No. 6/2021

                                   Hansraj S/o Rampal
                                                                                                          ----Appellant
                                                                       Versus
                                   State Of Rajasthan
                                                                                                       ----Respondent

For Appellant(s) : Mr. Dheeraj Singhal through video conferencing Ms. Soni Bajaj through video conferencing For Respondent(s) : Mr. Javed Choudhary, Addl. Govt. Adv.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order

06/01/2022

Office is directed to supply copy of the judgment to learned

Additional Government Advocate.

Copy of the judgment and relevant documents be also

provided to Ms. Soni Bajaj, counsel who has put an appearance on

behalf of the accused-appellant.

Services of the amicus curiae is no longer required as an

advocate has already been engaged.

Learned Additional Government Advocate seeks time to file

the reply.

Reply be filed within two weeks.

Office is directed to not show the name of Mr. Dheeraj

Singhal in the cause list.

(CHANDRA KUMAR SONGARA),J (PANKAJ BHANDARI),J

PAYAL/13

Powered by TCPDF (www.tcpdf.org)