Moti Singh vs Pradhuman Singh
2022 Latest Caselaw 9912 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Appeal No. 132/2021

Moti Singh

----Appellant Versus Pradhuman Singh

----Respondent

For Appellant(s) : Mr. Prithvi Raj Singh For Respondent(s) : Mr. B.R.Bishnoi, AGC Mr. B.S.Rathore Mr. Bhanwar Singh

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

27/07/2022

Learned counsel Mr. B.S.Rathore has submitted that he is

appearing on behalf of respondent Nos.1 to 3 and has already

furnished Muchalka under Section 437 Cr.P.C.

In view of the above, the personal presence of the

respondent Nos.1 to 3 is dispensed with.

Let this appeal be listed in the next week for final hearing.

Office is directed to attach record of the trial court with the

appeal.

(MADAN GOPAL VYAS),J (VIJAY BISHNOI),J

31-AjaySingh/-

Powered by TCPDF (www.tcpdf.org)