Rajasthan High Court - Jodhpur
Ajmer Singh @ Balu And Ors vs State on 8 July, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 2) [CRLA-631/2011]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Criminal Appeal No. 631/2011
Chand @ Rafi @ Yunus And Anr.
----Appellant
Versus
State
----Respondent
Connected With
S.B. Criminal Appeal No. 402/2011
Gurmeet Singh And Ors.
----Appellant
Versus
State
----Respondent
S.B. Criminal Appeal No. 455/2011
Bitu
----Appellant
Versus
State
----Respondent
S.B. Criminal Appeal No. 913/2014
Ajmer Singh @ Balu And Ors.
----Appellant
Versus
State
----Respondent
For Appellant(s) : Mr. Vinod Sharma
Mr. KR Bhati
For Respondent(s) : Mr. Abhishek Purohit, AGA
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 08/07/2022 Learned Public Prosecutor is directed to call for the custody certificate and alive report as well as antecedent report of the present appellants.
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(DR.PUSHPENDRA SINGH BHATI), J. 68-71-Sudheer/-
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