RAJEEV KUMAR SHARMA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-56
HIGH COURT OF RAJASTHAN
Decided on June 03,2020

RAJEEV KUMAR SHARMA Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) The matter comes up on application for vacation of stay.
(2.) Heard counsel for the petitioner and counsel for the complainant through video conferencing.
(3.) With the consent of parties, the matter is taken up for final disposal.;


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