Randheer Son Of Ganesh vs State Of Rajasthan
2022 Latest Caselaw 1967 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    D.B. Criminal Appeal No. 32/2022

                                   Randheer Son Of Ganesh
                                                                                                      ----Appellant
                                                                       Versus
                                   State Of Rajasthan
                                                                                                    ----Respondent

For Appellant(s) : Mr. Deepak Sharma For Respondent(s) : Mr. Javed Choudhary, Addl. G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

04/03/2022

1. Matter comes up on an application for treating the present

D.B. Criminal Appeal as S.B. Criminal Appeal.

2. For the grounds mentioned in the application, application is

allowed.

3. Office is directed to register present D.B. Criminal Appeal as

S.B. Criminal Appeal.

4. For the purpose of statistics, present D.B. Criminal Appeal

stands disposed.

5. Office to proceed further.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /2

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