JITENDRA SOLANKI Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2010-8-228
HIGH COURT OF RAJASTHAN
Decided on August 09,2010

Jitendra Solanki Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Gopal Krishan Vyas, J. - (1.) Heard learned counsel for the petitioner and perused the case diary.
(2.) It is contended by learned counsel for the petitioner that the petitioner is holding licence of deed-writer which is in currency. There is no evidence against him to connect him with the crime.
(3.) Learned Public Prosecutor does not dispute this position.;


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