HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Criminal Appeal No. 426/2021 Sohel Khan
----Appellant Versus State Of Rajasthan
----Respondent For Appellant(s) : Mr. Manoj Kumar Pareek, Adv.
through VC For Respondent(s) : Mr. Sudhir Tak, PP HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order 28/04/2021 Heard.
Issue notice. Learned Public Prosecutor accepts notice on behalf of respondent No.1-State. Issue notice to respondent No.2. Rule is made returnable by 04.05.2021.
Notice upon respondent No.2 shall be served through the concerned SHO, who shall ensure the personal service of notice upon the respondent No.2 positively by the next date of hearing.
Learned Public Prosecutor is directed to call for the case diary from the concerned Police Station.
Put up on 04.05.2021, as prayed.
(MANOJ KUMAR GARG),J 134-MS/-
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