LAWS(RAJ)-2019-2-114

RAHUL Vs. STATE OF RAJASTHAN

Decided On February 01, 2019
RAHUL Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Issue notice.

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