LAWS(RAJ)-2019-6-68

STATE OF RAJASTHAN Vs. AJAY TAYA

Decided On June 07, 2019
STATE OF RAJASTHAN Appellant
V/S
Ajay Taya Respondents

JUDGEMENT

(1.) Mr. Ashok Bishnoi, Constable (Belt No. 2057), Police Station Parsad, District Udaipur has produced respondent No. 3-Teja S/o Poona Meena, who has failed to appear before the Registrar (Judicial) on 26/3/2019.

(2.) Learned counsel for the applicant submits that notices of the present appeal has not been served upon the respondent No. 3 and he had appeared only on behalf of the respondents Nos. 1 and 2; for which as such the respondent No. 3 could not be informed about requirement of his presence before the Registrar (Judicial) on 26/3/2019.

(3.) Learned Public Prosecutor does not oppose the prayer of the applicant.