Narendra @ Naresh vs State Of Rajasthan
2021 Latest Caselaw 8938 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 326/2021

Narendra @ Naresh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Narendra Singh Rajpurohit, Adv. For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

06/04/2021

Heard.

Issue notice. Learned Public Prosecutor accepts notices on

behalf of respondent No.1-State. Issue notice to the respondent

No.2 only. Notices be given 'dasti' to the counsel for the petitioner.

Rule is made returnable within two weeks.

Learned Public Prosecutor is directed to call for the report of

the Probation Officer.

Put up after two weeks, as prayed.

(MANOJ KUMAR GARG),J 89-MS/-

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