Suraj Verma S/O Shri Nanag Ram ... vs State Of Rajasthan
2021 Latest Caselaw 4177 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                 D.B. Habeas Corpus Petition No. 268/2021

                                    Suraj Verma S/o Shri Nanag Ram Verma
                                                                                                         ----Petitioner
                                                                       Versus
                                    State Of Rajasthan
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Nitin Kumar Sharma 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 to the respondent Nos. 1 to 3.

Ms. Rekha Madhnani, learned AGC accepts notice on behalf

of the respondent Nos. 1 to 3. Service, therefore, is complete. Let

a copy of the habeas corpus petition be supplied to her during the

course of the day.

Ms. Rehka Madhnani, learned AGC is directed to submit the

factual report on the next date of hearing.

List on 06.09.2021.

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

mohit/16

Powered by TCPDF (www.tcpdf.org)