D.R. MEGHWAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2019-11-161
HIGH COURT OF RAJASTHAN
Decided on November 04,2019

D.R. Meghwal Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Vinit Kumar Mathur,J. - (1.) The members of the Bar are abstaining from work today.
(2.) Heard Mr. Deva Ram, the petitioner who is present in person.
(3.) The petitioner has preferred this criminal misc. petition under Section 482 Cr.P.C. seeking fair investigation in FIR No. 440 dated 09.09.2019, Police Station Udai Mandir, District Jodhpur for the offences under Sections 504 IPC and Sections 67 and 67A of the Information and Technology Act, 2008.;


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