Kanaram vs State Of Rajasthan
2022 Latest Caselaw 2902 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 80/2022

Kanaram

----Appellant Versus State Of Rajasthan

----Respondent Connected With S.B. Criminal Appeal (Sb) No. 1288/2021 Prakash

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Kalu Ram Bhati For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/02/2022

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 05.03.2022.

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

SHO, PS Bidasar District Churu, who shall ensure the personal

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

date of hearing.

(VIJAY BISHNOI),J 81-Arun/-

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