Citation : 2021 Latest Caselaw 9292 Raj
Judgement Date : 28 April, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR
S.B. Criminal Appeal No. 424/2021
Jaswant Singh
----Appellant Versus State Of Rajasthan
----Respondent
For Appellant(s) : Mr. SP Sharma, Adv. through VC For Respondent(s) : Mr. Sudhir Tak, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order
28/04/2021
Heard.
Issue notice. Learned Public Prosecutor accepts notice on
behalf of respondent No.1-State. Issue notice to respondent No.2.
Rule is made returnable by 05.05.2021. Notices be given 'dasti'.
Learned Public Prosecutor is directed to call for the case
diary from the concerned Police Station.
Put up on 05.05.2021, as prayed.
(MANOJ KUMAR GARG),J 133-MS/-
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