KALU SINGH Vs. STATE
LAWS(RAJ)-2020-2-144
HIGH COURT OF RAJASTHAN
Decided on
February 26,2020
KALU SINGH
Appellant
VERSUS
STATE
Respondents
JUDGEMENT
Vijay Bishnoi, J. -
(1.) Admit.
(2.) Issue notice.
(3.) Learned Public Prosecutor accepts notice on behalf of the State. Hence, notice need not be issued.?;
(2.) Issue notice.
(3.) Learned Public Prosecutor accepts notice on behalf of the State. Hence, notice need not be issued.?;
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