SOHAN LAL Vs. STATE
LAWS(RAJ)-2015-11-172
HIGH COURT OF RAJASTHAN
Decided on November 20,2015

SOHAN LAL Appellant
VERSUS
STATE Respondents

JUDGEMENT

- (1.) Heard.
(2.) Issue notice. Learned Public Prosecutor accepts notice for the State.
(3.) With the consent of the learned counsel for the petitioner and the learned P.P. the matter is being heard and decided today itself.;


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