Tejmal S/O Shri Mangi Lal vs State Of Rajasthan
2021 Latest Caselaw 2851 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 D.B. Criminal Writ Petition No. 1302/2021

                                   Tejmal S/o Shri Mangi Lal
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent

For Petitioner(s) : Mr.T.C.Swami for Mr.G.P.Rawat For Respondent(s) : Mr.N.S.Gurjar, PP

HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/07/2021

Issue notice.

Learned Public Prosecutor appearing for the State accepts

notice on behalf of respondents.

Learned counsel for the petitioner to supply copy of petition

to the counsel for the respondents during the course of the day.

List after two weeks.

(MAHENDAR KUMAR GOYAL),J (SANGEET LODHA),J

SANDEEP RAWAT /52

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