GUDDI LAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-23
HIGH COURT OF RAJASTHAN
Decided on June 12,2020

Guddi Lal Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) The matter is taken up for hearing through video conferencing.
(2.) The defect(s) pointed out by the Office are waived at this stage.
(3.) This criminal appeal under Section 14(A) (2) of the SC/ST (Prevention of Atrocities) Act has been filed in connection with FIR No.76/2020 registered at Police Station Karwar District Bundi for the offences mentioned therein.;


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