Smt Devi vs State
2021 Latest Caselaw 9153 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 315/2019

Smt Devi

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. JVS Deora, Adv. For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/04/2021

Issue fresh notice to respondent No.2. Rule is made

returnable within four weeks.

One set of notices be given 'dasti' to the counsel for the

petitioner and other set of notices be served upon the respondent

No.2 through the concerned SHO.

(MANOJ KUMAR GARG),J 85-MS/-

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