SHRI SHARWAN LAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-140
HIGH COURT OF RAJASTHAN
Decided on June 01,2020

Shri Sharwan Lal Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) In spite of specific direction given by the Court on 22.05.2020, counsel for the complainant has not joined the video conferencing.
(2.) Heard counsel for the appellant through video conferencing.
(3.) Learned Public Prosecutor is present in person in the Court.;


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