KARAN Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-366
HIGH COURT OF RAJASTHAN
Decided on June 09,2020

KARAN Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Due to outbreak of Coronavirus (COVID-19), the lawyers are not appearing in the courts.
(2.) Heard Mr. Gurvindra Singh, learned counsel for petitioner and Mr. Kapil Gupta, learned counsel for complainant through Video Calling as well as learned Public Prosecutor, who is present in the court.
(3.) Perused the record.;


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