Rajasthan High Court - Jaipur
Mohd. Aejaz Akbar vs State Of Rajasthan And Ors on 25 July, 2018
Bench: Chief Justice, G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Writ No. 494/2018
Mohd. Aejaz Akbar
----Petitioner
Versus
State Of Rajasthan And Ors
----Respondent
For Petitioner(s) : Mr. Nishant Vyas, Adv. For Respondent(s) : Mr. R.D. Rastogi, ASG for UOI assisted by Mr. Ashish Kumar HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 25/07/2018
1. Since appellant has been convicted for offences under TADA issue of grant of parole would have to be decided with reference to the stand of the Union of India.
2. Let a reply be filed on behalf of Union of India within two weeks.
3. List on 09.08.2018.
(G R MOOLCHANDANI),J (PRADEEP NANDRAJOG),CJ Aks/N.Gandhi/-11 Powered by TCPDF (www.tcpdf.org)