SUMIT KUMAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-5-32
HIGH COURT OF RAJASTHAN
Decided on May 20,2020

SUMIT KUMAR Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Heard counsel for the petitioners through video conferencing.
(2.) Learned Public Prosecutor is present in person in the Court.
(3.) Defects pointed out by the Registry are waived.;


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