LAWS(RAJ)-2019-2-243

OM PRAKASH Vs. STATE OF RAJASTHAN

Decided On February 22, 2019
OM PRAKASH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard the appellant present in person.

(2.) Admit. Learned Public Prosecutor accepts notice on behalf of State.

(3.) Call for record.