Budharam @ Singoti @ Pawan vs State Of Rajasthan
2023 Latest Caselaw 2171 Raj

(1 of 1) [CRLAS-1893/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 1893/2022

Adarsh Credit Co-Operative Society Limited

----Appellant Versus State Of Rajasthan and Anr.

----Respondents

For Appellant(s) : None present For Respondent No.1 : Mr. A.R. Choudhary, PP For Respondent No.2 : Mr. Bhalaram, Present-in-Person

HON'BLE MR. JUSTICE FARJAND ALI

Order

13/03/2023

Pursuant to the bailable warrant issued against the

respondent No.2 on 14.11.2022, accused respondent No.2-Bhala

Ram is present in person before this Court. He has been identified

by examining his identity proof (Aadhar Card). Thus, his presence

is marked before this Court.

Service is complete.

Gone through the judgment impugned, the matter requires

consideration, thus, the appeal is admitted.

(FARJAND ALI),J 46-Ashutosh/-

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