GALLO GURJAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-55
HIGH COURT OF RAJASTHAN
Decided on June 05,2020

Gallo Gurjar Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Defects pointed out by the Registry are waived.
(2.) Petitioners have preferred this Criminal Miscellaneous Petition seeking protection for life and liberty from Respondent No.4 to 9.
(3.) It is contended by counsel for the petitioners that Petitioner No.1 and Petitioner No.2 are living in live-in-relationship.;


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