LAWS(RAJ)-2012-5-32

RAM NARAIN Vs. STATE OF RAJASTHAN

Decided On May 09, 2012
RAM NARAIN Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) HEARD learned counsel for parties.

(2.) PERUSED the reply, along with report of the S.P. and Social Welfare Officer as well as the nominal roll of the petitioner.