LAWS(RAJ)-2021-9-126

RAMZAN CHHINPA Vs. STATE OF RAJASTHAN

Decided On September 24, 2021
Ramzan Chhinpa Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Learned Public Prosecutor submits that service upon the respondent is complete, despite service, non appears on behalf of the respondent No. 2.