MOHAMMAD ARIF Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-2-189
HIGH COURT OF RAJASTHAN
Decided on February 02,2021

MOHAMMAD ARIF Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
(2.) Heard learned counsel for the parties and perused the impugned order.
(3.) Counsel for the appellants submit that there are no previous criminal antecedents against present appellants.;


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