Abdul Latif vs State
2023 Latest Caselaw 370 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Criminal Appeal No. 161/1988

                                   Abdul Latif
                                                                                                     ----Appellant
                                                                      Versus
                                   State
                                                                                                   ----Respondent

For Appellant(s) : Mr. Anurag Kalvatiya For Respondent(s) : Mr. Imran Khan, PP

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

11/01/2023 In view of the judgments cited before this Court by the

learned counsels for the respective parties in the cases of Bani

Singh & Ors. versus State of U.P.: (1996) 4 Supreme Court

Cases 720, Mohd. Sukur Ali versus State of Assam: (2011)

4 Supreme Court Cases 729 & judgment dated 05.07.1988

passed by a Coordinate Bench of this Court in SB Cr. Misc.

Petition No.83/1988: Chhaja versus State of Rajasthan, this

Court deems it just and proper to issue notice to the accused-

appellant before deciding the appeal on its merit after hearing the

learned Amicus Curiae.

In view thereof, issue notice to the accused-appellant. Rule is

made returnable by three weeks.

The Commissioner of Police, Jaipur is directed to ensure

service of notice upon the accused-appellant.

(MAHENDAR KUMAR GOYAL),J

MADAN/57

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