Rajasthan High Court - Jodhpur
Laxman Ram @ Lichman Ram vs State Of Rajasthan on 6 September, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 645/2021
Laxman Ram @ Lichman Ram S/o Sh. Bheruram, Aged About 45
Years, B/c Jat (Bhambhu), R/o Village Bikharniya Khurd, Tehsil
Degana, Dist. Nagaur (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Rameshwari W/o Sh. Jagdish Prasad, B/c Vaishnav (Sad),
R/o Village Bikharniya Khurd, Tehsil Degana, Dist. Nagaur
(Raj.).
----Respondents
For Petitioner(s) : Mr. M.S. Panwar for Mr. KL Thakur
For Respondent(s) : Mr. MS Bhati, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 06/09/2021 In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
Issue notice to respondent no.2 only. List alongwith S.B. Criminal Revision petition No.1157/2018.
(DR.PUSHPENDRA SINGH BHATI),J 131-nirmala/-
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