PHULI DEVI Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2013-9-436
HIGH COURT OF RAJASTHAN
Decided on September 06,2013

PHULI DEVI Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

SANDEEP MEHTA,J. - (1.) Issue Notice.
(2.) Learned Public Prosecutor accepts notice on behalf of the respondent State of Rajasthan.
(3.) The matter is heard and decided with the consent of learned counsel for the parties.;


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