Kamlesh Meena Son Of Shri Ramjilal vs State Of Rajasthan
2022 Latest Caselaw 181 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    D.B. Criminal Appeal No. 147/2021

                                    Kamlesh Meena Son Of Shri Ramjilal
                                                                                                        ----Appellant
                                                                         Versus
                                    State Of Rajasthan
                                                                                                      ----Respondent

For Appellant(s) : Mr. Rahul Agrawal, through VC For Complainant(s) : Mr. Vishram Prajapati, through VC For State : Mr. Javed Choudhary, Addl. G.A.

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

Judgment / Order

07/01/2022

Accused-respondent no. 2 is present in pursuance of the

bailable warrants and his presence is marked and identified by his

counsel.

Admit.

Record has been received.

Issue notice to the respondent.

Learned Additional Government Advocate accepts notice on

behalf of the State.

List this matter in due course.

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

NIKHIL KR. YADAV /11

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