Manoj Kumar Verma vs State Of Rajasthan
2022 Latest Caselaw 7801 Raj

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          JODHPUR

                                             S.B. Criminal Revision Petition No. 1019/2021

                                   Manoj Kumar Verma
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan
                                                                                                   ----Respondent


                                   For Petitioner(s)        :     Mr. Dhanesh Kumar Saraswat
                                   For Respondent(s)        :     Mr. Sumer Singh Rajpurohit, PP



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   24/05/2022

                                        The matter comes up on an application (IA No.01/22) for

                                   dispense with the filing of the certified copy of the judgment dated

                                   27.11.2013.

                                        For the reasons stated in the application, the same is

                                   allowed. The certified copy of the judgment dated 27.11.2013 is

                                   dispensed with.

                                        Connect with S.B. Criminal Revision Petition No.1022/2021.



                                                                (DR.PUSHPENDRA SINGH BHATI), J.

75-Zeeshan

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