LAWS(RAJ)-2019-4-305

RAVI SHARMA Vs. STATE OF RAJASTHAN

Decided On April 30, 2019
RAVI SHARMA Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Issue notice.

(3.) Learned Public Prosecutor accepts notice on behalf of sole respondent-State. Service is, therefore, complete.