LAWS(RAJ)-2019-3-128

SURESH Vs. STATE OF RAJASTHAN

Decided On March 11, 2019
SURESH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

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

(3.) Mr. Mohd. Javed Gauri, learned Public Prosecutor accepts notice on behalf of the respondent-State.