Mahendra Singh vs State And Ors
2021 Latest Caselaw 6160 Raj

(1 of 1) [CRLMP-1595/2018]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 1595/2018

Mahendra Singh

----Petitioner Versus State And Ors.

----Respondent

For Petitioner(s) : Dr. GS Rathore, Adv. For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

01/03/2021

Issue fresh notice to the unserved respondents. Rule is made

returnable within four weeks. One set of notices be given 'dasti' to

the counsel for the petitioner and another set be served through

concerned SHO.

(MANOJ KUMAR GARG),J

124-MS/-

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