SUNIL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-167
HIGH COURT OF RAJASTHAN
Decided on June 02,2020

SUNIL Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Defect/s pointed out by the Registry is/are waived.
(2.) Heard counsel for the petitioners and counsel for the complainant through video conferencing.
(3.) Learned Public Prosecutor is present in person in the Court.;


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