Amir Khan Son Of Ida Mohammad vs State Of Rajasthan
2022 Latest Caselaw 1995 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     D.B. Criminal Appeal No. 42/2021

                                   Amir Khan Son Of Ida Mohammad
                                                                                                       ----Appellant
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent

For Appellant(s) : Mr. Sikandra Singh For Respondent(s) : Mr. Sher Singh Mahla, PP

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

Judgment / Order

05/03/2022

Time is sought on behalf of the counsel for the appellant.

List this matter after two weeks.

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

ARTI SHARMA /16

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