KALUWA Vs. STATE OF RAJ. AND ORS.
LAWS(RAJ)-2014-8-78
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on August 12,2014

KALUWA Appellant
VERSUS
State of Raj. And Ors. Respondents

JUDGEMENT

- (1.) Lawyers are stated to be on indefinite strike.
(2.) Present petition has been filed by the complainant.
(3.) Petitioner has lodged FIR No. 53/2011 at Police Station Hindaun City, Distt. Karauli for offences under Section 420, 467, 468, 323, 341 IPC and Section 3(1)(10) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against respondent No.2 to 7.;


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