Pankaj Siyag vs State Of Rajasthan
2021 Latest Caselaw 9027 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 338/2021

Pankaj Siyag

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. RS Choudhary, Adv. For Respondent(s) : Mr. SK Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/04/2021

Heard.

Issue notice. Learned Public Prosecutor accepts notices on

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

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

is made returnable within three weeks.

Learned Public Prosecutor is directed to call for the report of

the Probation Officer.

Put up after three weeks, as prayed.

(MANOJ KUMAR GARG),J 82-MS/-

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