LAWS(RAJ)-2019-2-187

HIREN SINGH Vs. STATE OF RAJASTHAN

Decided On February 14, 2019
Hiren Singh Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

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

(3.) Call for the record.