Roopa @ Seema vs State Of Rajasthan
2022 Latest Caselaw 1028 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 5548/2019

Roopa @ Seema

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. K.L. Chauhan (through VC) For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/01/2022

Issue notice.

Learned Public Prosecutor accepts notice on behalf of the

respondent-State.

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

within a period of two weeks and be given 'dasti' to learned

counsel for the petitioner for service.

(VIJAY BISHNOI),J 5-Arun/-

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