Deena Ram @ Dinesh Son Of Madan Lal vs State Of Rajasthan
2023 Latest Caselaw 2627 Raj/2

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                               S.B. Criminal Appeal No. 288/2023

                                   Deena Ram @ Dinesh Son of Madan Lal
                                                                                            ----Appellant
                                                                   Versus
                                   State of Rajasthan & Anr.
                                                                                      ----Respondents

For Appellant(s) : Mr. Girvar Singh (present in person), brother of accused- appellant For : Mr. Ghan Shyam Singh Respondent(s) Rathore, GA-cum-AAG & Mr. C.G. Chopra, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

02/03/2023

The defect(s) pointed out by the Registry is

waived.

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 two weeks.

(UMA SHANKER VYAS),J

DANISH USMANI /113

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