HARPHOOL SINGH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2014-1-375
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on January 03,2014

HARPHOOL SINGH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

NISHA GUPTA,J. - (1.) This Petition has been filed under Section 482 Cr.P.C. against the order dated 22.11.2013 passed by the Judl. Magistrate (JD) no.19 Jaipur Mahanagar, Jaipur in Criminal case no.367/2011 whereby he declined to attest the compromise for the offence u/ss 147,148,149,453 and 383 IPC.
(2.) Heard learned counsel for the parties.
(3.) The petitioners are facing trial before the learned Judl.Magistrate (JD) no.19 Jaipur Mahanagar, Jaipur in Criminal case no.367/2011.;


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