Shambhulal vs State
2021 Latest Caselaw 7623 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 282/2021

Shambhulal

----Appellant Versus State & Anr.

----Respondents

For Appellant(s) : Mr. Naman Mohnot For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/03/2021

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 Asind Thana, Distt. Bhilwara, who

shall ensure the personal service of notice upon the

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

(VIJAY BISHNOI),J

146-ms rathore

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