Bittu vs State
2021 Latest Caselaw 7835 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 291/2021

Sohan Lal

----Appellant Versus State

----Respondent Connected With S.B. Criminal Appeal (Sb) No. 241/2021 Bittu

----Appellant Versus State

----Respondent S.B. Criminal Appeal (Sb) No. 242/2021 Lalchand

----Appellant Versus State

----Respondent S.B. Criminal Appeal (Sb) No. 293/2021 Pramod Kumar

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. N.K. Sharma For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/03/2021

Issue notice.

Learned Public Prosecutor accepts notice on behalf of

respondent - State.

(2 of 2)

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 Lalgarh Jattan, Distt. Sri

Ganganagar, who shall ensure the personal service of

notice upon the respondent No.2 positively by the next

date of hearing.

(VIJAY BISHNOI),J

138-141 msrathore

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