RAMKUMAR SAHU Vs. SHYAM NARAYAN BINJHWAR

JUDGEMENT

(1.) Heard on IA No.02/2018, an application filed by the Respondents for taking the copy of judgment dtd. 21/12/2017 passed in Criminal Case No.665/2011 by the Judicial Magistrate, First Class, Kota, on record.

(2.) On due consideration, the same is allowed. The document annexed with the said application is hereby taken on record.

(3.) With the consent of learned Counsel for the parties, this matter is heard finally.