LAWS(RAJ)-2019-3-96

AFZAL Vs. STATE OF RAJASTHAN

Decided On March 05, 2019
AFZAL Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Issue notice. Call for the record.

(3.) Mr. Farzand Ali, learned AAG-cum-GA accepts notice on behalf of the respondent-State.