SHIV NARAYAN AND ANR. Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2007-7-150
HIGH COURT OF RAJASTHAN
Decided on July 17,2007

SHIV NARAYAN AND ANR. Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

H.R. Panwar, J. - (1.) Issue notice for final disposal.
(2.) Mr. Ashok Upadhyaya, learned Public Prosecutor is directed to accept the notice for the respondent State. He accepts the same.
(3.) Learned counsel for the petitioners has supplied a copy of both the petitions to the learned Public Prosecutor.;


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