Smt. Sumitra Devi Rawat vs State Of Rajasthan
2021 Latest Caselaw 18600 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 339/2021

Smt. Sumitra Devi Rawat

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Zafar Khan For Respondent(s) : Mr. Anil Joshi, AAG-cum-GA

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

Judgment / Order

07/12/2021

Issue notice to the respondent Nos.1 to 3. Mr. Anil Joshi,

learned AAG-cum-GA accepts notice on their behalf. Let copy of

the habeas corpus petition be supplied to Mr. Joshi during the

course of the day, who may file response to the petition by the

next date of hearing.

Put up on 16.12.2021.

On that day, the corpus shall be produced before this Court.

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

90-mohit/-

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