LAWS(RAJ)-2019-6-82

PREMSHANKAR RAWAT Vs. STATE OF RAJASTHAN

Decided On June 11, 2019
Premshankar Rawat Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Admit. Issue notice.

(2.) Call for record.

(3.) Learned Public Prosecutor accepts notice, hence, notice need not be issued.