Amir Farukh vs State Of Rajasthan
2022 Latest Caselaw 914 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 151/2022

Amir Farukh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Kuldeep Bishnoi (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/01/2022

Learned counsel for the petitioner seeks a week's time to do

the needful. Time prayed for is granted.

List the matter after a week.

(VIJAY BISHNOI),J 74-Arun/-

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