Tar Singh vs State Of Rajasthan
2021 Latest Caselaw 8402 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 326/2021

Tar Singh S/o Sh. Bheru Singh, Aged About 27 Years, B/c Rajput, R/o Kotadi, P.s. Khuhari, Dist. Jaisalmer (Raj.). (Presently Lodged In District Jail, Jaisalmer).

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Punja Ram S/o Nakhatu Ram, B/c Meghwal, R/o Kotadi, P.s. Khuhari, Dist. Jaisalmer (Raj.).

----Respondents

For Appellant(s) : Mr. Hanuman Singh For Respondent(s) : Mr. AR Choudhary, 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

within two weeks.

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

SHO, PS Khuhari, Distt Jaisalmer, who shall ensure the personal

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

date of hearing.

(VIJAY BISHNOI),J

209-pratibha/-

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