LAWS(RAJ)-2019-1-306

PADAM SINGH Vs. STATE OF RAJASTHAN

Decided On January 09, 2019
PADAM SINGH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Call for record.

(3.) Issue notice to the respondent. Learned Public Prosecutor accepts notice on behalf of State.