Harkesh S/O Shri Kalyan Sahai vs The State Of Rajasthan
2021 Latest Caselaw 5666 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  D.B. Habeas Corpus Petition No. 262/2021

                                    Harkesh S/o Shri Kalyan Sahai
                                                                                                        ----Petitioner
                                                                         Versus
                                    The State Of Rajasthan
                                                                                                      ----Respondent

For Petitioner(s) : Mr. S. N. Meena For State : Mr. Javed Chaudhary, Addl. GA For Respondent(s) : Mr. Vishram Prajapati : Mr. Anil Kumar, IPS, SP, Dausa : Mr. Sitaram, S.I. SHO Manpur, Dausa : Mr. Ashok, A.S.I., P.S. Manpur, Dausa : Smt. Ram Dulari MFC 542

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

20/10/2021

In pursuance of the directions of the Court, corpus produced

before the Court.

Registrar (Judicial) is directed to record the statement of the

corpus.

Statement so recorded be placed before the Court after

recording the statement in post lunch session

Put up this matter in post lunch session.

(MADAN GOPAL VYAS),J (PANKAJ BHANDARI),J

NIKHIL KR. YADAV /24

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