Pukharam vs State Of Rajasthan
2021 Latest Caselaw 19125 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 348/2021

Pukharam

----Petitioner Versus State Of Rajasthan

----Respondent

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

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment / Order

15/12/2021

Defect pointed out by the Registry is overruled.

Mr. Anil Joshi, learned AAG-cum-GA is directed to accept

notice on behalf of respondent Nos.1 to 4. Let copy of the petition

be supplied to him. Mr. Joshi may file the factual report by the

next date of hearing.

List on 20.12.2021.

(RAMESHWAR VYAS),J (VIJAY BISHNOI),J

Surabhii/182-

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