Harvindar @ Papoli Son Of Khiladi vs State Of Rajasthan
2023 Latest Caselaw 1878 Raj/2

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                              S.B. Criminal Appeal No. 97/2023

                                   Harvindar @ Papoli Son of Khiladi
                                                                                           ----Appellant
                                                                  Versus
                                   State Of Rajasthan & Anr.
                                                                                     ----Respondents

For Appellant(s) : Mr. Ram Ratan Gurjar, Adv. For : Mr. M.K. Sheoran, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

08/02/2023

Learned Public Prosecutor has apprised this

Court that compliance of Section 15-A (3) of the

Scheduled Castes and the Scheduled Tribes

(Prevention of Atrocities) Act, 1989 has been made in

the present case.

Learned counsel for the appellant seeks time to

argue the matter.

List after one week, as prayed.

Case diary be sent back.

(UMA SHANKER VYAS),J

DANISH USMANI /86

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