LAWS(RAJ)-2019-6-102

RAKESH KUMAR Vs. STATE OF RAJASTHAN

Decided On June 14, 2019
RAKESH KUMAR Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Admit. Issue notice.

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

(3.) Heard learned counsel for the appellant and learned Public Prosecutor on application for suspension of sentence.