MURTI DEVI Vs. STATE OF RAJASTHAN

LAWS(RAJ)-2018-9-167

HIGH COURT OF RAJASTHAN

Decided on September 12,2018

MURTI DEVI Appellant

VERSUS

STATE OF RAJASTHAN Respondents

Pankaj Bhandari, J. - (1.) Admit.
(2.) Record is received.
(3.) With consent of the parties, matter is taken up for final disposal.;