Citation : 2021 Latest Caselaw 6266 Raj
Judgement Date : 2 March, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR
S.B. Criminal Appeal No. 218/2021
Suresh
----Appellant Versus State Of Rajasthan & Anr.
----Respondents
For Appellant(s) : Mr. Ramesh Siyag For Respondent(s) : Mr. Shrawan Bishnoi, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
02/03/2021
Issue notice.
Learned Public Prosecutor accepts notice on behalf of respondent - State.
Let notice be issued to the respondent No.2 only,
returnable on 16.3.2021.
Notice upon the respondent No.2 shall be served
through the SHO, PS Balotra, Distt. Barmer, who shall
ensure the personal service of notice upon the
respondent No.2 positively by the next date of hearing.
(VIJAY BISHNOI),J
138-msrathore/-
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!