Minali Chawla vs State Of Rajasthan
2021 Latest Caselaw 9898 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 2683/2021

Minali Chawla

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Dr. Nupur Bhati (through VC) For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/06/2021

Issue notice. Issue notice of stay application also.

Learned Public Prosecutor accepts notice on behalf of

respondent - State of Rajasthan.

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

on 09.07.2021. Notice upon the respondent No. 2 shall be served

through the SHO Police Station Sadar, Distt. Bikaner.

(VIJAY BISHNOI),J

10-mohit/ Pratibha-

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