VISHRAM KUMAWAT Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2015-12-94
HIGH COURT OF RAJASTHAN
Decided on December 09,2015

Vishram Kumawat Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Sandeep Mehta, J. - (1.) Heard.
(2.) Issue notice. Learned P.P. accepts notice on behalf of the respondent State.
(3.) With the consent of learned counsel for the parties, the misc. petition itself is being heard and decided today itself.;


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