Khushal Singh vs State Of Rajasthan
2021 Latest Caselaw 8947 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 2107/2021

Khushal Singh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. JS Choudhar, Sr. Adv. assisted by Mr. Arpit Mehta, 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

petitioners. Rule is made returnable within three weeks.

(MANOJ KUMAR GARG),J 81-MS/-

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