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Mayur vs State
2021 Latest Caselaw 7776 Raj

Citation : 2021 Latest Caselaw 7776 Raj
Judgement Date : 18 March, 2021

Rajasthan High Court - Jodhpur
Mayur vs State on 18 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 283/2021

Mayur

----Appellant Versus State

----Respondent

For Appellant(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. A.R. Choudhary, 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 Bichiwada District Dungarpur, who shall ensure the

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

the next date of hearing.

(VIJAY BISHNOI),J

130-Arun/-

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