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Daulat Ram vs State Of Rajasthan
2021 Latest Caselaw 15525 Raj

Citation : 2021 Latest Caselaw 15525 Raj
Judgement Date : 5 October, 2021

Rajasthan High Court - Jodhpur
Daulat Ram vs State Of Rajasthan on 5 October, 2021
Bench: Sandeep Mehta, Rameshwar Vyas

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 298/2021

Daulat Ram

----Petitioner Versus State Of Rajasthan & ors

----Respondent

For Petitioner(s) : Mr Pradeep Chaudhary For Respondent(s) : Mr Anil Joshi, Addl. GA

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment / Order

05/10/2021

Issue notices to the respondents.

The Superintendent of Police, Bikaner shall ensure that the

corpus Mst 'S', being the minor daughter of the petitioner, is

traced out and be presented in the Court on the next date.

List on 25.10.2021.

(RAMESHWAR VYAS),J (SANDEEP MEHTA),J

43-MMA/-

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