LAWS(RAJ)-2019-8-176

KAILASH KUNWAR Vs. STATE OF RAJASTHAN

Decided On August 13, 2019
KAILASH KUNWAR Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Admit.

(3.) Learned Public Prosecutor accepts notice on behalf of respondent-State. Hence, notice need not be issued.