Udai Singh vs State Of Rajasthan
2021 Latest Caselaw 7463 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 278/2021

Udai Singh S/o Narpat Singh, Aged About 40 Years, Bheswada, Police Station Ahore, District Jalore. (At Present Lodged In District Jail, Jalore).

----Appellant Versus

1. State Of Rajasthan, Through P.p.

2. Smt. Lata W/o Shesha Ram, By Caste Meghwal, R/o Ahore, Tehsil Ahore, District Jalore.

----Respondents

For Appellant(s) : Mr. Shrawan Kumar Saini For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/03/2021 Issue notice.

Learned Public Prosecutor accepts notice on behalf of the

respondent - State.

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

on 23.03.2021.

Notice upon respondent no.2 shall be served through SHO,

Police Station - Ahore, Dist. Jalore, who shall ensure the personal

service of notice upon the respondent No.2 positively by the next

date of hearing.

(VIJAY BISHNOI),J

174-pratibha/-

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