VARISH @ BHOORYA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2014-9-124
HIGH COURT OF RAJASTHAN
Decided on September 19,2014

Varish @ Bhoorya Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Kanwaljit Singh Ahluwalia, J. - (1.) By this common order, SB Criminal Revision Petition No. 1002/2014 and SB Criminal Revision Petition No. 1003/2014 preferred by same petitioner Varish @ Bhoorya son of Amin shall be decided together.
(2.) Petitioner has been named as accused in FIR No. 300/2014 registered at Police Station Kotwali, Sawai Madhopur for offence under Section 395 IPC and FIR No. 312/2014 registered at the same police station for the same offence under Section 395 IPC.
(3.) It is not in dispute that the petitioner is a delinquent juvenile in conflict with law.;


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