MOHD. ARIF KHAN Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-257
HIGH COURT OF RAJASTHAN
Decided on June 12,2020

Mohd. Arif Khan Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Due to outbreak of Coronavirus (COVID-19), the lawyers are not appearing in the Court.
(2.) Heard Mr. Satish Khandelwal, learned counsel for the petitioner, through video calling and learned Public Prosecutor, who is present in the Court.
(3.) Defects pointed out by the Registry are waived.;


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