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Deepak Kumar S/O Shri Devicharn ... vs The State Of Rajasthan
2022 Latest Caselaw 2816 Raj/2

Citation : 2022 Latest Caselaw 2816 Raj/2
Judgement Date : 1 April, 2022

Rajasthan High Court
Deepak Kumar S/O Shri Devicharn ... vs The State Of Rajasthan on 1 April, 2022
Bench: Pankaj Bhandari, Birendra Kumar
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Habeas Corpus Petition No. 95/2022

                                   Deepak Kumar S/o Shri Devicharn Garg
                                                                                                     ----Petitioner
                                                                      Versus
                                   The State Of Rajasthan
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Yadunandan Bansal For Respondent(s) : 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

Counsel for the petitioner has made an oral request before

the Court for amending the Petition.

Oral request for amending the petition is allowed. Amended

petition be filed within two days.

Let the matter be listed on 05.04.2022.

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

ARTI SHARMA /35

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