Union Of India vs Anil Kumar Dudani
2023 Latest Caselaw 5025 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 725/2023

Union Of India

----Appellant Versus Anil Kumar Dudani

----Respondent

For Appellant(s) : Mr. Rahul Rajpurohit For Respondent(s) : Mr. Bandhu Prakash Sharma

HON'BLE MR. JUSTICE FARJAND ALI

Order

19/05/2023

1. A cursory look over the judgment of acquittal persuades this

Court to make a reassessment of the evidence brought on record

this time.

2. Let a bailable warrant in the sum of Rs.1,00,000/- be issued

against the accused respondents for securing their presence

before this Court on 25.07.2023.

3. Record be summoned from the trial court.

3. List on 25.07.2023.

(FARJAND ALI),J 37-AnilKC/-

Powered by TCPDF (www.tcpdf.org)