Jalam Singh vs State
2021 Latest Caselaw 7775 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 285/2021

Jalam Singh

----Appellant Versus State

----Respondent

For Appellant(s) : Mr. D.S. Gharsana For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/03/2021 Issue notice.

Learned Public Prosecutor accepts notice on behalf of

respondent -State.

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

within a period of two weeks.

Notice upon the respondent No.2 shall be served through the

SHO, PS Sayala District Jalore, who shall ensure the personal

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

date of hearing.

(VIJAY BISHNOI),J

132-Arun/-

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