Prakash vs State
2021 Latest Caselaw 3034 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 548/2020

Ashok Kumar

----Appellant Versus State

----Respondent

Connected With

S.B. Criminal Appeal (Sb) No. 549/2020

Prakash

----Appellant Versus

State

----Respondent

For Appellant(s) : Mr. Pradeep Choudhary

For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2021

The applications (1/21) with a prayer to implead the complainant as party respondent No.2 is considered and allowed.

Let the complainant be impleaded as party respondent No.2 in these criminal appeals.

(2 of 2)

Issue notice.

Learned Public Prosecutor accepts notice on behalf of respondent - State. Let notice be issued to the newly added respondent No.2, returnable on 3.3.2021. Notice upon the respondent No.2 shall be served through the SHO, PS Bidasar (Churu), who shall ensure the personal service of notice upon the respondent No.2 positively by the next date of hearing.

(VIJAY BISHNOI),J

107-msrathore/-

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