Kishnaram vs State Of Rajasthan
2021 Latest Caselaw 9417 Raj

(1 of 1) [CRLR-430/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 430/2021

Kishnaram

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Ramesh Siyag, Adv. through VC For Respondent(s) : Mr. SK Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

11/05/2021

Issue fresh notice to respondent No.2. Rule is made

returnable by 20.05.2021. Notices be served through concerned

SHO.

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 20.05.2021, as prayed.

(MANOJ KUMAR GARG),J 92-MS/-

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