Praveen Kumar vs State
2021 Latest Caselaw 18547 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 337/2021

Praveen Kumar

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. RP Singariya 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

Defects pointed out by the Registry are ignored.

Issue notice to the respondents.

Learned Public Prosecutor is directed to accept notice on

behalf of respondent Nos.1 to 4. Copy of the Habeas Corpus

Petition be supplied to him during the course of the day.

Let notice be issued to respondent Nos. 5 and 6 only,

returnable on 20.12.2021. Notice be given 'dasti' to the learned

AAG-cum-Government Advocate for service upon the respondents.

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

Surabhii/54-

Powered by TCPDF (www.tcpdf.org)