Rajasthan High Court - Jaipur
Kishor X Son Of Kailash Chand vs State Of Rajasthan on 2 August, 2021
Author: Manoj Kumar Vyas
Bench: Manoj Kumar Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Revision Petition No. 753/2021
Kishor "X" Son Of Kailash Chand
----Petitioner
Versus
State Of Rajasthan & Anr.
----Respondents
For Petitioner(s) : Ms. Mahima Kirori for Mr. Rajesh Sharma For Respondent(s) : Mr. Prashant Sharma, PP HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Order 02/08/2021 Learned Public Prosecutor is directed to procure Probation officer's report under section 12 of Juvenile Justice Act.
Learned Public Prosecutor is also directed to procure the case diary as well as the criminal antecedents of the petitioner.
List on 12.08.2021.
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