Bhoti Devi vs State Of Rajasthan
2021 Latest Caselaw 13057 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 226/2021

Bhoti Devi

----Petitioner Versus State Of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Sravan Saini For Respondent(s) : Mr. Farzand Ali, AAG-cum-GA with Mr.Abhishek Purohit

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

24/08/2021

Heard.

Issue notice to the respondent Nos.1 to 3 only.

Mr.Farzand Ali, learned AAG is directed to accept notice

on behalf of the respondent Nos.1 to 3.

List on 3rd September, 2021.

On that day, the respondents shall produce the

corpus before this Court.

Mr. Farzand Ali, learned AAG has submitted a factual

report dated 23.7.2021, which is taken on record.

(VINIT KUMAR MATHUR),J (VIJAY BISHNOI),J

12-msrathore/-

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