Kailash Chandra Harijan vs State Of Rajasthan
2021 Latest Caselaw 19127 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 347/2021

Kailash Chandra Harijan

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Mohanram Choudhary 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

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

notice on behalf of respondent Nos.1 to 3. 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/181-

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