SULTAN Vs. STATE
LAWS(RAJ)-2019-11-231
HIGH COURT OF RAJASTHAN
Decided on
November 20,2019
SULTAN
Appellant
VERSUS
STATE
Respondents
JUDGEMENT
Vijay Bishnoi,J. -
(1.) Admit.
(2.) Issue notice.
(3.) Learned Public Prosecutor accepts notice on behalf of the State. Hence, notice need not be issued.;
(2.) Issue notice.
(3.) Learned Public Prosecutor accepts notice on behalf of the State. Hence, notice need not be issued.;
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