JAMEEL AHMAD ABBASI Vs. STATE
LAWS(RAJ)-2021-1-56
HIGH COURT OF RAJASTHAN
Decided on January 14,2021

Jameel Ahmad Abbasi Appellant
VERSUS
STATE Respondents

JUDGEMENT

PUSHPENDRA SINGH BHATI,J. - (1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
(2.) The instant misc. petition under Section 482 Cr.P.C. has been filed on behalf of the petitioners seeking quashing of the F.I.R. No.199/2020 lodged at P.S. Abu Road City, District Sirohi.
(3.) Learned counsel for the petitioners submits that various civil cases are going on between the parties.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.