Suresh Kumar vs State Of Rajasthan
2021 Latest Caselaw 18545 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 338/2021

Suresh Kumar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. SK Sainee For Respondent(s) : Mr. Anil Joshi, AAG-cum-GA (Incharge)

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

06/12/2021

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

Learned Public Prosecutor is directed to accept notice on

behalf of the State. He may file reply to the Habeas Corpus

Petition and shall also direct police authorities concerned to

produce the Corpus before this Court on the next date of hearing.

Copy of the petition be supplied to learned AAG-cum-

Government Advocate during the course of the day.

Put up on 17.12.2021.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J

Surabhii/53-

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