LAWS(RAJ)-2019-7-214

GAJENDRA SETHI Vs. STATE

Decided On July 15, 2019
Gajendra Sethi Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Issue notice.

(3.) Learned Public Prosecutor accepts notice on behalf of the respondent No. 1-State. Mr. Ramesh Purohit, Advocate accepts notice on behalf of the respondent No. 2-complainant.