Sawai Ram vs State Of Rajasthan
2021 Latest Caselaw 9395 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 456/2021

Sawai Ram

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Siddharth Karwasra, Adv. through VC For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

10/05/2021

Heard.

Issue notice. Learned Public Prosecutor accepts notice on

behalf of respondent No.1-State. Issue notice to respondent No.2.

Rule is made returnable by 24.05.2021.

Notice upon respondent No.2 shall be served through the

concerned SHO, who shall ensure the personal service of notice

upon the respondent No.2 positively by the next date of hearing.

Learned Public Prosecutor is directed to call for the case

diary from the concerned Police Station.

Put up on 24.05.2021, as prayed.

(MANOJ KUMAR GARG),J 90-MS/-

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