Shyam Prakash Srivastava vs State Of Rajasthan
2022 Latest Caselaw 3083 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 443/2022

Shyam Prakash Srivastava

----Petitioner Versus State Of Rajasthan & Anr.

----Respondents

For Petitioner(s) : Mr. Karan Singh Rathore for Mr. D.S.

Udawat For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/02/2022

Issue notice.

Learned Public Prosecutor accepts notice on behalf of

respondent - State.

Let notice be issued to the respondent No.2 only,

returnable on 28.3.2022.

One set of notice be sent to the respondent No.2 by

registered post and another set of notice be given 'dasti'

to learned counsel for the petitioner for service.

(VIJAY BISHNOI),J

59-msrathore/-

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