GOPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by the learned Public Prosecutor that in pursuance of the order dtd. 8/7/2025, passed by this Court, the notice has duly been served upon the respondent No. 2-complainant and in support of this, he produced the report No. 5885, sent by the concerned SHO.

(2.) The report No. 5885 be taken on record.

(3.) Nobody has appeared on behalf of the respondent No. 2-complainant despite service of notice.