Choga Ram vs State Of Rajasthan
2021 Latest Caselaw 19179 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 340/2021

Choga Ram

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Devi Lal Rawal For Respondent(s) : Mr. Anil Joshi, AAG-cum-GA (Incharge) assisted by Ms. Kamla Goswami Mr. Harish Chandra Solanki, CI Police Station, Sadar Kotwali, Jodhpur

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

Judgment / Order

16/12/2021

Learned Government Advocate has submitted the factual

report, which is taken on record.

Mr. Joshi, learned GA has submitted that the prosecutrix is

major and as per the CCTV footage received from the Mehrangarh

Fort, Jodhpur, she went in a taxi to the roadways bus stand,

Raikabagh, Jodhpur and after that her whereabouts are not

known. It is further submitted by Mr. Joshi that the police is trying

to search out the corpus, therefore, some time may be granted.

Time prayed for is granted.

List the matter on 17.01.2022.

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

19-mohit/-

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