Pratap Singh vs State Of Rajasthan
2021 Latest Caselaw 4863 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 194/2021

Pratap Singh & Anr.

----Appellants Versus State Of Rajasthan & Anr.

---Respondents

For Appellant(s) : Mr. C.S. Rathore For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/02/2021

Issue notice.

Learned Public Prosecutor accepts notice on behalf of respondent - State.

Let notice be issued to the respondent No.2 only,

returnable on 9.3.2021.

Notice upon the respondent No.2 shall be served

through the SHO, PS Sanchore, Distt. Jalore, who shall

ensure the personal service of notice upon the

respondent No.2 positively by the next date of hearing.

(VIJAY BISHNOI),J

155-msrathore/-

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