LAWS(RAJ)-2019-2-194

ARBAZ KHAN Vs. STATE OF RAJASTHAN

Decided On February 14, 2019
Arbaz Khan Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Issue notice. Call for the record.

(3.) Mr. O.P. Rathi, the learned Public Prosecutor accepts notice on behalf of the respondent-State.