JINESH MOGARA Vs. STATE OF RAJASTHAN & ANR
LAWS(RAJ)-1998-7-50
HIGH COURT OF RAJASTHAN
Decided on July 24,1998

Jinesh Mogara Appellant
VERSUS
State Of Rajasthan And Anr Respondents

JUDGEMENT

- (1.) Heard the learned counsel for the petitioner.
(2.) Admit. Issue notice to the Public Prosecutor.
(3.) The Public Prosecutor accepts the notice on behalf of the State, hence service is complete.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.