Surender Singh @ Sheru vs State Of Rajasthan
2023 Latest Caselaw 621 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Appeal No. 15/2023

Surender Singh @ Sheru

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Aditya Singh Rathore For Respondent(s) : Mr. B. R. Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE BHUWAN GOYAL

Order 16/01/2023

Vide impugned judgment, the appellant has been convicted

and sentenced for the offence punishable under Section 5 (g)/6 of

POCSO Act. The appellant has not impleaded the complainant as

party respondent in this appeal.

Learned counsel for the appellant is directed to file amended

cause title impleading complainant as party respondent No.2 in

this appeal during the course of the day.

Admit.

Issue notice.

Call for record.

Learned Public Prosecutor accepts notice on behalf of the

respondent No.1 - State.

Let notice be issued to the respondent No.2/complainant

only. The notice upon the respondent No. 2 shall be served

(2 of 2) [CRLAD-15/2023]

through the SHO, Police Station Pilibanga, District Hanumangarh

by the next date of hearing.

List on 16.02.2023.

(BHUWAN GOYAL),J (VIJAY BISHNOI),J

19-AjaySingh/-

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