NANAKRAM Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-107
HIGH COURT OF RAJASTHAN
Decided on June 12,2020

NANAKRAM Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Due to outbreak of Coronavirus (COVID-19), the lawyers are not appearing in the courts.
(2.) Heard Mr. Neeraj Sharma, learned counsel for petitioner, through Video Calling as well as learned Public Prosecutor, who is present in the court.
(3.) Defect(s) pointed out by the Registry are waived.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.