Sher Singh S/O Omprakash vs State Of Rajasthan
2022 Latest Caselaw 7154 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      D.B. Criminal Appeal No. 294/2022

                                   Sher Singh S/o Omprakash
                                                                                                        ----Appellant
                                                                         Versus
                                   State Of Rajasthan
                                                                                                      ----Respondent

Connected With D.B. Criminal Appeal (Db) No. 291/2022 Lekhram Son Of Kailash

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Kapil Gupta Mr. Surendra Singh Sunda For Respondent(s) : Mr. G.S. Rathore, G.A.-cum-AAG

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

10/11/2022

Call for the record.

Counsels for the appellants seek time to file amended cause-

title impleading the complainant as party.

Amended cause-title be filed within two weeks.

On filing of the amended cause-title only, let notice be issued

to the complainant. Rule is made returnable within two weeks.

List these matters after two weeks.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /7-8

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