Chotelal S/O Pooniram Koli vs State Of Rajasthan
2023 Latest Caselaw 483 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      D.B. Criminal Appeal No. 340/2022
                                   Chotelal S/o Pooniram Koli
                                                                                                        ----Appellant
                                                                         Versus
                                   State Of Rajasthan
                                                                                                      ----Respondent

Connected With D.B. Criminal Appeal (Db) No. 246/2020 Kallu @ Kalyan @ Mahendra S/o Patiram Singh

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Govind Prasad Rawat For Respondent(s) : Ms. Alka Bhatnagar, Addl.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

13/01/2023

D.B. Criminal Appeal No. 340/2022

Counsel for the petitioner seeks time to remove the defect.

Defect/s be removed within four weeks.

List this matter after four weeks.

D.B. Criminal Appeal (Db) No. 246/2020

Learned Additional Government Advocate is directed to

intimate the victim about filing of the appeal as well as the

application for suspension of sentence.

List this matter after four weeks.

(MANOJ KUMAR GARG),J (PANKAJ BHANDARI),J ARTI SHARMA /2-3

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