ARVIND KUMAR @ TILLU Vs. STATE OF RAJASTHAN AND OTHERS.
LAWS(RAJ)-2011-2-172
HIGH COURT OF RAJASTHAN
Decided on February 02,2011

Arvind Kumar @ Tillu Appellant
VERSUS
State Of Rajasthan And Others. Respondents

JUDGEMENT

Narendra Kumar Jain, J. - (1.) Heard learned counsel for the parties.
(2.) Admit.
(3.) At the request of learned counsel for the parties, arguments were heard and writ petition is being disposed of finally.;


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