HADMAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. Issue Notice.

(2.) Learned Public Prosecutor accepts notices on behalf of respondent No.1-State. Issue notice to respondent No.2, returnable within a period of six weeks.

(3.) In the meanwhile and till next date of hearing, petitioners shall not be arrested in connection with FIR No.40/2023, Police Sation Pachpadra, District Barmer for the offences under Ss. 451, 379, 427, 323 of IPC. However, they shall join the investigation.