HEMARAM Vs. STATE OF RAJASTHAN

LAWS(RAJ)-2021-3-127

HIGH COURT OF RAJASTHAN

Decided on March 26,2021

HEMARAM Appellant

VERSUS

STATE OF RAJASTHAN Respondents

- (1.) Heard.
(2.) Issue notice. Issue notice of stay application.
(3.) Mr. K.S. Lodha, learned counsel accepts notice on behalf of State.;