DHARMPAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2019-11-244
HIGH COURT OF RAJASTHAN
Decided on November 22,2019

DHARMPAL Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Vinit Kumar Mathur,J. - (1.) Heard.
(2.) Admit. Issue notice. Call for the record.
(3.) Learned Public Prosecutor accepts notice on behalf of the respondent No. 1-State. Let notice be issued to respondent No. 2 only, returnable within eight weeks.;


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