SARVESH MALOO S/O SHRI NATWAR LAL MALOO Vs. STATE OF RAJASTHAN

LAWS(RAJ)-2018-8-280

HIGH COURT OF RAJASTHAN (AT: JAIPUR)

Decided on August 08,2018

Sarvesh Maloo S/O Shri Natwar Lal Maloo Appellant

VERSUS

STATE OF RAJASTHAN Respondents

JUDGEMENT

PANKAJ BHANDARI,J. - (1.) Admit.
(2.) Learned Public Prosecutor accepts notice on behalf of the State. Record has been received.
(3.) With consent of the parties matter is taken up for disposal at this stage.;

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