Mohammed Ramzan vs State Of Rajasthan
2021 Latest Caselaw 8582 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 332/2021

Mohammed Ramzan & Anr

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Ravindra Acharya For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021

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 Parbatsar District Nagaur, who shall ensure the personal

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

date of hearing.

(VIJAY BISHNOI),J

209-akash/-

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