Mahesh Bharti vs State
2021 Latest Caselaw 19380 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 543/2020

Mahesh Bharti

----Appellant Versus State

----Respondent

For Appellant(s) : None present For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/12/2021

The application (IA No.1/21) preferred on behalf of the

appellant with a prayer to implead the complainant as party

respondent in this criminal appeal is considered and allowed. The

complainant is impleaded as party respondent No.2 in the appeal

Amended cause title already filed is taken on record.

Issue notice to the respondent No.2 only, returnable in the

first week of January, 2022.

Notice upon the respondent No.2 shall be served through the

SHO, Police Station, Basni, District Jodhpur who shall ensure the

personal service of notice upon the respondent No.2 positively by

the next date of hearing.

(VIJAY BISHNOI),J

1-mohit/-

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