Uma vs State Of Rajasthan
2021 Latest Caselaw 15847 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 1526/2019

Uma

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr.Naman Mohnot, Adv. For Respondent(s) : Mr.Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

20/10/2021

Heard.

Issue notice to the respondents.

Learned Public Prosecutor accepts notice on behalf of the

respondent No.1-State. Let notice be issued to respondent No.2,

returnable within eight weeks.

(MANOJ KUMAR GARG),J

29-NK/-

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