Pintu Devi vs State Of Rajasthan
2021 Latest Caselaw 16510 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 312/2021

Pintu Devi

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Arpit Samariya For Respondent(s) :

Mr. Anil Joshi, GA-cum-AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

28/10/2021

Learned counsel for the petitioner is directed to

supply copy of this habeas corpus petition to Mr. Anil

Joshi, learned GA-cum-AAG during the course of the day.

Mr. Anil Joshi, learned GA-cum-AAG may file reply to

the habeas corpus petition by the next date of hearing.

List on 11.11.2021.

(SUDESH BANSAL),J (VIJAY BISHNOI),J

107-msrathore/-

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