Vivek vs State Of Rajasthan
2022 Latest Caselaw 2749 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 332/2022

1. Vivek S/o Jainendra, Aged About 30 Years, R/o H.no. 85, Pratap Nagar Colony, Dungarpur, Teh. And Dist. Dungarpur (Raj.).

2. Jainendra S/o Piyushchandra, Aged About 59 Years, R/o H.no. 85, Pratap Nagar Colony, Dungarpur, Teh. And Dist. Dungarpur (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Namrata Chaubisa D/o Chandrashekhar Chaubisa, Aged About 25 Years, Block 3, Pragati Nagar, Dungarpur, Teh. And Dist. Dungarpur (Raj.).

----Respondents

For Petitioner(s) : Dr. Sachin Acharya, Sr. Adv. assisted by Mr. Rahul Rajpurohit For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

17/02/2022 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 07.03.2022.

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

SHO, Police Station, Mahila Thana, District Dungarpur, who shall

ensure the personal service of notice upon the respondent No.2

positively by the next date of hearing.

(VIJAY BISHNOI),J 9-mohit/-

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