LAWS(RAJ)-2019-7-245

LALITA CHOUDHARY Vs. STATE OF RAJASTHAN

Decided On July 19, 2019
Lalita Choudhary Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

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

(3.) Call for the record.