LAWS(RAJ)-2022-5-47

MAQSUD Vs. STATE OF RAJASTHAN

Decided On May 12, 2022
Maqsud Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Learned Public Prosecutor has submitted a report which shows that notice/ intimation about pendency of the present appeal has been served upon the complainant. But despite service, nobody is present on behalf of the complainant.