LAWS(RAJ)-2021-12-75

MOHD. HUSSAIN Vs. STATE OF RAJASTHAN

Decided On December 20, 2021
MOHD. HUSSAIN Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned Public Prosecutor. Perused the material available on record.

(2.) Admit. Issue notice.

(3.) Learned Public Prosecutor accepts notices on behalf of the respondent - State of Rajasthan. Hence, notices need not be issued.