Banwari Lal vs State Of Rajasthan
2021 Latest Caselaw 7893 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 292/2021

Banwari Lal & Anr.

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

----Respondents

For Appellant(s) : Mr. Mridul Jain 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.

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 Hanumangarh Town, Distt.

Hanumangarh, who shall ensure the personal service of

notice upon the respondent No.2 positively by the next

date of hearing.

(VIJAY BISHNOI),J

142-msrathore/-

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