DILDAR KHAN AND ANOTHER Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2013-5-380
HIGH COURT OF RAJASTHAN
Decided on May 13,2013

Dildar Khan And Another Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioners.
(2.) Issue notice to respondent. Mr. Mahendra Meena, learned Public Prosecutor accepts notice on behalf of the respondent-State. Service is complete.
(3.) With the consent of learned counsel for the accused-petitioners as well as learned Public Prosecutor, revision petition was heard finally at admission stage.;


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