Bablu @ Rampratap vs State Of Rajasthan
2021 Latest Caselaw 8401 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 327/2021

Bablu @ Rampratap

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Aidan Choudhary For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

Issue notice.

Learned Public Prosecutor accepts notice on behalf of

respondent - State.

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

6.04.2021.

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

SHO, PS Jayal, Distt - Nagaur, who shall ensure the personal

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

date of hearing.

(VIJAY BISHNOI),J

210-pratibha/-

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