LAWS(RAJ)-2010-4-41

REKHA BISHNOI Vs. STATE

Decided On April 02, 2010
REKHA BISHNOI Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Admit. No need to issue fresh notices to the respondents as they are being served and represented by accepting the notices by Mr. R.L. Jangid, Additional Advocate General.

(3.) With the consent of parties, the appeal is heard finally at the motion-admission stage itself.