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Rajasthan High Court - Jaipur

Surendra Singh S/O Mahar Singh Rattan vs State Of Rajasthan on 18 August, 2022

Author: Birendra Kumar

Bench: Birendra Kumar

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                       S.B. Criminal Miscellaneous (Petition) No. 7064/2022

                                   Surendra Singh S/o Mahar Singh Rattan,
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Umesh Vyas For Respondent(s) : Mr. Suresh Kumar For State : Mr. Prashant Sharma, PP HON'BLE MR. JUSTICE BIRENDRA KUMAR Judgment / Order 18/08/2022 Learned Public Prosecutor shall procure the factual report of the investigation in connection with F.I.R. No.177/2022 registered with Police Station Nogava, District Alwar for the offence under Sections 498-A, 406, 323, 354 & 377 of IPC.

Learned counsel for the Respondent No.2 has already appeared.

Learned counsel for the Respondent No.2 shall file reply within two weeks.

List this matter after four weeks.

(BIRENDRA KUMAR),J ARTI SHARMA /36 (Downloaded on 25/12/2022 at 05:18:54 AM) Powered by TCPDF (www.tcpdf.org)