Lokesh Meena S/O Shri Ramniwash ... vs State Of Rajasthan
2022 Latest Caselaw 2329 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     D.B. Criminal Appeal No. 248/2020

                                   Lokesh Meena S/o Shri Ramniwash Meena
                                                                                                       ----Appellant
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent

For Appellant(s) : Mr. Rahul Agrawal For Respondent(s) : Mr. Vikas Karwasra for Mr. O P Jhajhria For State : Ms. Rekha Madnani, Addl. G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

14/03/2022

Let fresh bailable warrants be issued to the Accused-

respondent No.2. Rule is made returnable within six weeks.

Mr. Vikas Karwasra has put in appearance on behalf of the

Accused-respondents No.2 & 3.

List this matter after six weeks.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

ARTI SHARMA /10

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