Mahendra vs State
2021 Latest Caselaw 5675 Raj

(1 of 1) [CRLR-196/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 196/2021

Mahendra

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Ram Singh Rawal, Adv. For Respondent(s) : Mr. Muktiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/02/2021 Heard.

Issue notice. Learned Public Prosecutor accepts notices on

behalf of respondent No.1-State. Issue notice to the respondent

No.2 only. Rule is made returnable within two weeks. Notices be

served through the concerned SHO.

Learned Public Prosecutor is directed to call for the report of

the Probation Officer.

Put up after two weeks, as prayed.

(MANOJ KUMAR GARG),J 83-MS/-

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