Smt. Prem Khatik W/O Shri Gopal ... vs State Of Raj
2022 Latest Caselaw 2812 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                 D.B. Habeas Corpus Petition No. 94/2022

                                    Smt. Prem Khatik W/o Shri Gopal Khatik
                                                                                                         ----Petitioner
                                                                          Versus
                                    State Of Raj.
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sharma For State : Mr. G.S. Rathore, G.A. cum AAG

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

01/04/2022

Issue notice to the respondent/s.

Learned Additional Advocate General accepts notice on

behalf of the State.

Counsel for the petitioner is directed to supply copy of the

petition in the Office of learned Additional Advocate General today

itself.

Learned Additional Advocate General is directed to ensure

that corpus is produced on the next date.

List this matter on 11.04.2022.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /34

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