Ravindra Son Of Shri Chand vs The State Of Rajasthan
2021 Latest Caselaw 7519 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                               D.B. Habeas Corpus Petition No. 323/2021

                                    Ravindra Son Of Shri Chand
                                                                                                       ----Petitioner
                                                                        Versus
                                    The State Of Rajasthan
                                                                                                     ----Respondent

For Petitioner(s) : None present For Respondent(s) : Mr. Javed Choudhary, Add. G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Judgment / Order

10/12/2021

Defect/s has been pointed out by the registry.

One weeks' time is granted to remove the defect/s, failing

which the Habeas Corpus Petition shall stand dismissed without

reference to the Bench.

(CHANDRA KUMAR SONGARA),J (PANKAJ BHANDARI),J

NIKHIL KR. YADAV /7

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