Mohammad Salim Ansari S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 4684 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 5759/2022

                                    Mohammad Salim Ansari S/o Shri Mohammad Hanif Ansari
                                                                                                     ----Petitioner
                                                                      Versus
                                    State Of Rajasthan
                                                                                                   ----Respondent

For Petitioner(s) : Mr. R.B. Sharma Ganthola, Adv. For Respondent(s) : Mr. Chandragupt Chopra, PP

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

08/07/2022

Let informant be impleaded as party respondent No.2.

Amended cause title be filed.

Thereafter, notice should go to newly impleaded respondent

No.2 through both the process.

Requisites be filed within 10 days.

Learned Public Prosecutor accepts notice on behalf of the

State-respondent.

Meantime reply be filed by the State-respondent.

(BIRENDRA KUMAR),J

Ashwani/-69

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