LAWS(RAJ)-2019-2-217

VIKAS ARORA Vs. STATE OF RAJASTHAN

Decided On February 19, 2019
VIKAS ARORA 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 the record.