Surendra Kumar @ Chandiram vs State
2021 Latest Caselaw 8841 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 453/2020

Surendra Kumar @ Chandiram

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Shreekant Verma, Adv. For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

05/04/2021

Issue fresh notice to the respondent No.2. One set of notices

be given 'dasti' to the counsel for the petitioner and another set of

notices be served through the concerned SHO. Rule is made

returnable within by 22.04.2021.

Put up on 22.04.2021, as prayed.

(MANOJ KUMAR GARG),J 141-MS/-

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