Rajasthan High Court - Jaipur
State Of Rajasthan vs Sarif Khan And Ors on 16 July, 2018
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Appeal No. 805/2016
State of Rajasthan
----Appellant
Versus
Sarif Khan And Ors
----Respondent
Connected With D.B. Criminal Appeal No. 1112/2014 Salamu@salmu
----Appellant Versus State of Rajasthan Through PP
----Respondent D.B. Criminal Appeal No. 1138/2014 Lallu
----Appellant Versus State Of Rajasthan Through PP
----Respondent D.B. Criminal Appeal No. 10/2015 Shreef Khan And Anr
----Appellant Versus State Of Rajasthan Through PP
----Respondent D.B. Criminal Appeal No. 1139/2014 Hakmudeen
----Appellant Versus State of Rajasthan And Ors
----Respondent For Appellant(s) : Shri R.S. Raghav, P.P. For Respondent(s) : Shri Rahul Tiwari, Shri Girish Khandelwal, Shri R.M. Sharma Shri Banne Singh, ASI and Shri Rakesh Kumar, H.C., P.S. Bhiwadi-III, Alwar (2 of 2) [CRLA-805/2016] HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 16/07/2018 Accused-respondent Salamu @ Salmu has been produced from the judicial custody. He is presently lodged in Central Jail, Alwar. Shri R.M. Sharma has put in appearance for him. Accused-
respondent Kala @ Rahis has also been produced pursuant to the arrest warrant.
Accused-respondents aforesaid be sent to the judicial custody.
(GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J RS/3-7 Powered by TCPDF (www.tcpdf.org)