Arjun Garg vs State Of Rajasthan
2021 Latest Caselaw 9684 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Writ Petition No. 204/2021

Arjun Garg

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Kaluram Bhati, Adv. through VC For Respondent(s) : Mr. Mool Singh Bhati, 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 four weeks, as prayed.

(MANOJ KUMAR GARG), VJ 78-MS/-

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