Rajendra Kumar vs State Of Rajasthan
2022 Latest Caselaw 2476 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 947/2021

Rajendra Kumar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. BS Sandhu For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/02/2022

The application preferred by the petitioner for impleading the

persons named in the complaint as party respondents in this

criminal misc. petition is considered and allowed. The said persons

are impleaded as respondent Nos. 2 to 10.

Let notice be issued to the respondent Nos. 2 to 10,

returnable on 03.03.2022..

Amended cause title has already filed is taken on record.

Notice upon the respondent Nos. 2 to 10 shall be served

through the SHO, Police Station Talwara, District Hanumangarh,

who shall ensure the personal service of notice upon them

positively by the next date of hearing.

Put up on 03.03.2022.

(VIJAY BISHNOI),J SURABHII/14-

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