Rajendra vs State Of Rajasthan
2021 Latest Caselaw 6644 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 824/2019

Rajendra

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. KR Choudhary, Adv. For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/03/2021

Issue fresh notice to the respondent No.2. Rule is made

returnable within four weeks.

(MANOJ KUMAR GARG),J 128-MS/-

Powered by TCPDF (www.tcpdf.org)