Abdul Rahman @ Raju vs State Of Rajasthan
2022 Latest Caselaw 14358 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 1691/2022

Abdul Rahman @ Raju

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Manish Patel For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/12/2022

Learned counsel for the petitioner has submitted that extra

sets have already been filed.

Office to check and proceed.

If the same have been filed, let notice be issued to

respondent No.2, returnable within two weeks.

Notice upon respondent No.2 shall be served through the

SHO, PS Mahamandir, District Jodhpur, who shall ensure the

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

the next date of hearing.

(VIJAY BISHNOI),J Surabhii/223-

Powered by TCPDF (www.tcpdf.org)