Rajasthan High Court - Jaipur
Misri Devi W/O Banwari Lal vs State Of Rajasthan on 20 July, 2022
Author: Birendra Kumar
Bench: Birendra Kumar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 6319/2022
Misri Devi W/o Banwari Lal,
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Mohit Khandelwal For Respondent(s) : Mr. Imran Khan, PP HON'BLE MR. JUSTICE BIRENDRA KUMAR Order 20/07/2022 It appears that original file is missing and a web copy of file of earlier office note and an office copy of petition alongwith annexures have been produced for reconstruction of the file. Application (IA No. 1/22) moved for the reconstruction of the file is allowed.
Let the State-respondent procure factual report of FIR No. 104/2021 registered with police station Kalwar, Jaipur (West) for the offences punishable under Sections 420, 467, 468, 471 and 120-B IPC and Section 3 (1) (F) of Sc/ST Act.
List on 25.08.2022.
(BIRENDRA KUMAR),J ashu/97 (Downloaded on 25/07/2022 at 09:31:11 PM) Powered by TCPDF (www.tcpdf.org)