BHANWAR PURI Vs. STATE OF RAJASTHAN &V ORS.
LAWS(RAJ)-2021-6-50
HIGH COURT OF RAJASTHAN
Decided on June 28,2021

Bhanwar Puri Appellant
VERSUS
State Of Rajasthan AndV Ors. Respondents

JUDGEMENT

- (1.) Issue notice.
(2.) Ms. Rekha Borana, learned Additional Advocate General appears and accepts notice on behalf of the State.
(3.) Heard learned counsel for the petitioners as well as learned Additional Advocate General for the State.;


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