Mainpal vs State
2021 Latest Caselaw 17357 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 680/2021

Mainpal

----Appellant Versus State of Rajathan

----Respondent

For Appellant(s) : Mr. Jitendra Singh Kheechi For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/11/2021 Issue notice.

Learned Public Prosecutor accepts notice on behalf of

respondent No.1 -State.

Let notice be issued to the respondent No.2 only, returnable

on 1st December, 2021.

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

SHO, PS' Talwara District Hanumangarh, who shall ensure the

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

the next date of hearing.

(VIJAY BISHNOI),J

3-Arun/-

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