Kadu Lal Son Of Ram Charan vs State Of Rajasthan
2022 Latest Caselaw 5040 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                 S.B. Criminal Revision Petition No. 1124/2022

                                    Kadu Lal Son Of Ram Charan
                                                                                                       ----Petitioner
                                                                        Versus
                                    State Of Rajasthan
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Rajkumar Kasana For Respondent(s) : Mr. Rajendra Yadav, GA cum AAG

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

21/07/2022

Learned Public Prosecutor appears on behalf of the State.

Issue notice to the complainant-respondent Nos.2 and 3,

returnable within four weeks.

In the meanwhile, the effect and operation of the impugned

order dated 16.04.2022, shall remain stayed.

(UMA SHANKER VYAS),J

Pcg/32

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