Sewaram vs State Of Rajasthan
2021 Latest Caselaw 8679 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Writ Petition No. 164/2021

Sewaram

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : By post. For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

31/03/2021 Heard.

Issue notice. Learned Public Prosecutor accepts notice on behalf of the respondent.

Learned Public Prosecutor seeks some time to file reply in this matter.

Time prayed for is allowed.

The instant criminal writ petition has been registered on the basis of letter sent by post by the concerned Superintendent from the Central Jail, Udaipur.

Mr. Kuldeep Sharma is hereby appointed as Amicus curiae in this case. He shall be paid his remuneration by the Legal Services Authority as per Legal Aid Scheme.

Office is directed to supply him copy of memo of criminal writ petition along with judgment to prepare the case as well as to the learned Public Prosecutor. Office is further directed to show the name of learned counsel Mr. Kuldeep Sharma in the cause list.

List this matter after two weeks.

(MANOJ KUMAR GARG),J 5-Ishan/-

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