LAWS(RAJ)-2024-1-93

MADHU LAL Vs. STATE OF RAJASTHAN

Decided On January 29, 2024
Madhu Lal Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Issue notice.

(3.) Learned Public Prosecutor accepts notices on behalf of respondent No.1-State.