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Harroop S/O Shri Teekam B/C Gurjar vs State Of Rajasthan
2022 Latest Caselaw 4576 Raj/2

Citation : 2022 Latest Caselaw 4576 Raj/2
Judgement Date : 6 July, 2022

Rajasthan High Court
Harroop S/O Shri Teekam B/C Gurjar vs State Of Rajasthan on 6 July, 2022
Bench: Pankaj Bhandari, Sameer Jain
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     D.B. Criminal Appeal No. 138/2019

                                   Harroop S/o Shri Teekam
                                                                                                       ----Appellant
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent

For Appellant(s) : Mr. Anil Kumar Upman For Respondent(s) : Mr. Prashant Joshi For State : Ms. Rekha Madnani, Addl. G.A.

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

Judgment / Order

06/07/2022

Learned Additional Government Advocate seeks time to file

reply.

Time is granted. Reply be filed within one week.

List this matter on 15.07.2022.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /14

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