LAWS(RAJ)-2019-5-298

DHARMENDRA KUMAR Vs. STATE OF RAJASTHAN

Decided On May 22, 2019
DHARMENDRA KUMAR Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Learned Public Prosecutor accepts notices on behalf of the respondent-State.

(3.) Call for record.