Devi Lal vs State
2021 Latest Caselaw 7282 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 244/2021

Devi Lal

----Appellant Versus State & Anr.

----Respondents

For Appellant(s) : Mr. Deepak Menaria For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/03/2021

Issue notice.

Learned Public Prosecutor accepts notice on behalf of respondent - State.

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

returnable within two weeks.

Notice upon the respondent No.2 shall be served

through the SHO, PS Kotwali, Distt. Chittorgarh, who

shall ensure the personal service of notice upon the

respondent No.2 positively by the next date of hearing.

(VIJAY BISHNOI),J

223-msrathore/-

Powered by TCPDF (www.tcpdf.org)