Bhargava @ Chintu @ Bhagram vs State Of Rajasthan
2022 Latest Caselaw 12692 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 825/2022

Bhargava @ Chintu @ Bhagram

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. JVS Deora For Respondent(s) : Mr. BR Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

21/10/2022

As per office report, amended cause title has already been

filed. Let the same be taken on record.

Learned Public Prosecutor has submitted the factual report,

wherein it is mentioned that notice upon the complainant-

respondent No.2 has been duly served.

The factual report be taken on record.

List on 09.11.2022.

(FARJAND ALI),J (VIJAY BISHNOI),J

Surabhii/27-

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