Rajendra Kumar @ Rajendra Singh vs State Of Rajasthan
2021 Latest Caselaw 9673 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Writ Petition No. 269/2021

Rajendra Kumar @ Rajendra Singh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. KR Bhati, Adv. through VC For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG (VACATION JUDGE)

Judgment / Order

02/06/2021

Heard.

Issue notice. Learned Public Prosecutor accepts notices on

behalf of the respondents, therefore notices need not be issued.

Learned Public Prosecutor is directed to file reply to the writ

petition before next date of hearing.

Put up after three weeks, as prayed.

(MANOJ KUMAR GARG), VJ 69-MS/-

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