State Of Rajasthan vs Suresh Kumar S/O Shri Mangilal
2022 Latest Caselaw 2361 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                 D.B. Criminal Death Reference No. 1/2022

                                   State Of Rajasthan
                                                                                                      ----Petitioner
                                                                       Versus
                                   Suresh Kumar S/o Shri Mangilal
                                                                                                    ----Respondent

For Petitioner(s) : Mr.N.S. Gurjar, Assistant Govt.

Advocate.

For Respondent(s) :

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

15/03/2022

Learned Assistant Government Advocate Mr.N.S. Gurjar

submits that some time may be granted to prepare the case.

Learned Assistant Government Advocate submitted

that as per office report, no appeal has been filed by the accused

against the judgment of conviction and order of sentence.

The office report further shows that notice to the

accused has not been served, so far.

Let fresh notices be issued to the accused through the

Superintendent of Jail, Jaipur. Rule is made returnable on

31.03.2022.

List this case on 31.03.2022.

(ANOOP KUMAR DHAND), J (ASHOK KUMAR GAUR), J

Himanshu Soni/Pravesh/6

Powered by TCPDF (www.tcpdf.org)