PAWAN SINGH GURJAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-379
HIGH COURT OF RAJASTHAN
Decided on June 03,2020

Pawan Singh Gurjar Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Heard counsel for the petitioners through video conferencing.
(2.) Learned Public Prosecutor accepts notice on behalf of the State.
(3.) Petitioners have preferred this criminal misc. petition seeking direction of protection of life and liberty.;


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