Omprakash @ Omi @ O.P. Son Of Shri ... vs The State Of Rajasthan
2022 Latest Caselaw 2814 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  D.B. Habeas Corpus Petition No. 93/2022

                                    Omprakash @ Omi @ O.p. Son Of Shri Bhanaram
                                                                                                         ----Petitioner
                                                                          Versus
                                    The State Of Rajasthan
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Ripu Daman Singh Naruka 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 respondents.

Learned Additional Advocate General accepts notice in behalf

of the State.

Learned Additional Advocate General is directed to file reply

within a period of two weeks.

Report of of the Advisory Board be produced for perusal of

the Court.

Counsel for the petitioner is directed to supply copy of the

petition in the Office of learned Additional Advocate General today

itself.

List this matter after two weeks.

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

ARTI SHARMA /33

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