Kanchan Rathor W/O Ashish Rathor vs State Of Rajasthan
2022 Latest Caselaw 3041 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Habeas Corpus Petition No. 54/2022

                                   Kanchan Rathor W/o Ashish Rathor
                                                                                                      ----Petitioner
                                                                       Versus
                                   State Of Rajasthan
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Vishal Pareek & Mr. Shubham Khunteta for Mr. Deepak Chauhan For Respondent(s) : Mr. Bhawani Singh Shekhawat For State : Mr. N.S. Gurjar, AGA with Mr. Sajjan Singh, S.I. Mahila Thana, South Jaipur

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

11/04/2022

1. It is informed by counsel for the Respondent No.5 that he

has filed the reply but defect is pointed out that the reply has not

been filed with two sets.

2. Counsel for the Respondent No.5 seeks time to file two sets

of the reply.

3. Let the matter be listed on 10.05.2022.

4. The interim custody of the child would continue to remain

with the petitioner till next date.

5. Police Authorities are not required to appear before the Court

on the next date.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

ARTI SHARMA /2

Powered by TCPDF (www.tcpdf.org)