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Rajendra Kumar Chimpa vs State Of Rajasthan
2021 Latest Caselaw 19363 Raj

Citation : 2021 Latest Caselaw 19363 Raj
Judgement Date : 17 December, 2021

Rajasthan High Court - Jodhpur
Rajendra Kumar Chimpa vs State Of Rajasthan on 17 December, 2021
Bench: Vijay Bishnoi, Rameshwar Vyas

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 352/2021

Rajendra Kumar Chimpa

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Mohit Singhvi, Mr. Vishwas Khatri, Mr. Sahitya Subhash For Respondent(s) : Mr. Anil Joshi, GA-cum-AAG

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

Judgment / Order

17/12/2021

Issue notice.

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

notice on behalf of all the respondents. Let copy of the

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

He is directed to submit the factual report before this

Court on the next date of hearing.

List on 4.1.2022.

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

90-msrathore/-

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