Bhimsain @ Bhim Godara vs State Of Rajasthan
2021 Latest Caselaw 7624 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 280/2021

Bhimsain @ Bhim Godara

----Appellant Versus State Of Rajasthan & Anr.

----Respondents

For Appellant(s) : Mr. Manjeet Godara 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 Ramgarh, Distt. Jaisalmer, who shall

ensure the personal service of notice upon the

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

(VIJAY BISHNOI),J

145-ms rathore

Powered by TCPDF (www.tcpdf.org)