Smt. Manju Devi W/O Roshan vs State Of Rajasthan
2022 Latest Caselaw 4614 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     D.B. Criminal Appeal No. 158/2022

                                   Smt. Manju Devi W/o Roshan
                                                                                                        ----Appellant
                                                                         Versus
                                   State Of Rajasthan
                                                                                                      ----Respondent

For Appellant(s) : Mr. Shivraj Chauhan for Mr. Dushyant Singh Naruka For Respondent(s) : Mr. N.S. Gurjar, AGA

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

Judgment / Order

07/07/2022

Admit.

Call for the record.

Issue notice.

Learned Assistant Government Advocate accepts notice on

behalf of the State.

Reply, if any, be filed within two weeks.

List this matter after two weeks.

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

ARTI SHARMA /16

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