SHIV PRAKASH Vs. STATE
LAWS(RAJ)-2010-4-39
HIGH COURT OF RAJASTHAN
Decided on April 02,2010

SHIV PRAKASH Appellant
VERSUS
STATE Respondents

JUDGEMENT

- (1.) Heard on the question of admission.
(2.) Admit. No need to issue fresh notices to the respondents as they are being served and represented by accepting the notices by Mr. R.L. Jangid, Additional Advocate General.
(3.) With the consent of parties, the appeal is heard finally at the motion-admission stage itself.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.