Mukesh S/O Surajmal vs State Of Rajasthan
2023 Latest Caselaw 2567 Raj/2

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                               S.B. Criminal Appeal No. 270/2023

                                   Mukesh S/o Surajmal & Ors.
                                                                                            ----Appellants
                                                                   Versus
                                   State of Rajasthan & Anr.
                                                                                      ----Respondents

For Appellant(s) : Mr. Bhojraj Gochar (present-

in-person), brother of accused-appellant No.2 For : Mr. Ghan Shyam Singh Respondent(s) Rathore, GA-cum-AAG Mr. M.K. Sheoran, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

01/03/2023

Issue notice to the complainant-respondent

No.2.

Learned Public Prosecutor is directed to ensure

compliance of Section 15-A (3) of the Scheduled

Castes and the Scheduled Tribes (Prevention of

Atrocities) Act, 1989.

List after one week.

(UMA SHANKER VYAS),J

DANISH USMANI /79

Powered by TCPDF (www.tcpdf.org)