Divya Soni vs State Of Rajasthan
2023 Latest Caselaw 3221 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 2/2023

Divya Soni

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Gopal Singh Bhati For Respondent(s) : Mr. Gourav Singh, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

18/04/2023

Heard.

After perusal of the judgment, it is deemed appropriate that

the entire evidence to be reassessed and reevaluated by this

Court.

Admit.

Call for the record.

Let bailable warrant be issued in the sum of Rs.50,000/-

against accused-respondent Deepak Soni to secure his presence

before this Court on 30.05.2023.

(FARJAND ALI),J 163-Ashutosh/-

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