Ramkesh Meena Son Of Shri Meghram ... vs State Of Rajasthan
2021 Latest Caselaw 2414 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                 D.B. Habeas Corpus Petition No. 134/2020

                                    Ramkesh Meena Son Of Shri Meghram Meena
                                                                                                       ----Petitioner
                                                                       Versus
                                    State Of Rajasthan & Ors.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Hari Krishana Sharma through VC For Respondent(s) : Mr. Mangal Singh Saini, PP Investigating Officer : Mr. Virendra Singh, SI & Mr. Rajesh Gautam, CI, SHO, PS Vidhayakpuri

HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.) HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA (V.J.)

Order

10/06/2021

Counsel for the petitioner is directed to furnish the

judgment to support his contention that even in the case of

missing person, habeas corpus petition is maintainable.

List on 12.08.2021.

In the meantime, police may continue to trace the

missing person.

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

HEENA/06

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