Shehnaaz Redaj Collection vs State Of Rajasthan
2021 Latest Caselaw 9144 Raj

(1 of 1) [CRLR-350/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 350/2021

Shehnaaz Redaj Collection

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Kapil Purohit, Adv. For Respondent(s) : Mr. Anees Bhurat, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/04/2021

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.

(MANOJ KUMAR GARG),J 18-MS/-

Powered by TCPDF (www.tcpdf.org)