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Jetharam S/O Nemaram vs State Of Rajasthan
2021 Latest Caselaw 4160 Raj/2

Citation : 2021 Latest Caselaw 4160 Raj/2
Judgement Date : 31 August, 2021

Rajasthan High Court
Jetharam S/O Nemaram vs State Of Rajasthan on 31 August, 2021
Bench: Vijay Bishnoi, Goverdhan Bardhar
                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  D.B. Criminal Writ Petition No. 1415/2021

                                    Jetharam S/o Nemaram, Aged About 68 Years, R/o 24 Gurdai
                                    Marg Vikas Nagar Mudia Road Pali Ps Kotwali Dist. Pali Raj. (At
                                    Present Confined In Central Jail Jaipur ) Raj.
                                                                                                           ----Petitioner
                                                                         Versus
                                    1.        State Of Rajasthan, Through Public Prosecutor.
                                    2.        Inspector General ( Prisons) Of Rajasthan, Rajasthan.
                                    3.        Superintendent, District Jail Jaipur ( Raj.)
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Shubham Maheshwari (through VC) For Respondent(s) : Ms. Rekha Madhnani, AGC

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Judgment / Order

31/08/2021

Issue notice.

Learned AGC accepts notice on behalf of the respondent -

State. Let copy of the criminal writ petition be supplied to her

during the course of the day.

List on 13.09.2021.

Learned AGC may submit the factual report as well as the

report regarding the present financial condition of the petitioner

by the next date of hearing.

(GOVERDHAN BARDHAR),J (VIJAY BISHNOI),J

Mohit/17

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