NARENDER RAJPUT Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-42
HIGH COURT OF RAJASTHAN
Decided on June 01,2020

Narender Rajput Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Defect/s pointed out by the Registry are waived.
(2.) Heard learned counsel for the petitioners through video conferencing. Learned Public Prosecutor is present in Court.
(3.) Petitioners have preferred this Criminal Miscellaneous Petition seeking quashing of F.I.R.;


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