VIKRAM SINGH Vs. SHYOJI RAM

JUDGEMENT

(1.) The Court is convened through Video Conferencing.

(2.) Leave granted.

(3.) The instant appeal, by way of special leave, is directed against order dtd. 20/3/2018 passed by the High Court of Judicature for Rajasthan at Jaipur in S.B.Criminal Writ Petition No.242 of 2018 whereby the High Court allowed the writ petition preferred by the respondent and quashed and set aside the proceedings in Case No.3091 of 2013.