LAWS(RAJ)-2022-6-90

JAGDISH Vs. STATE OF RAJASTHAN

Decided On June 14, 2022
JAGDISH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Learned Public Prosecutor submits that the notice upon the respondent No. 2-complainant has been served. But despite service, nobody has appeared on behalf of the respondent No. 2-complainant.