Struggling Juvenile X vs State Of Rajasthan
2021 Latest Caselaw 9636 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 464/2021

Struggling Juvenile X

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Neeraj Kumar Gurjar, Adv.

thruogh VC For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG (VACATION JUDGE)

Judgment / Order

31/05/2021

Heard.

Issue notice. Learned Public Prosecutor accepts notice on

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

only. Rule is made returnable within two weeks.

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 report of

the Probation Officer.

Put up after two weeks, as prayed.

(MANOJ KUMAR GARG), VJ 68-MS/-

Powered by TCPDF (www.tcpdf.org)