Sanjay Saini S/O Shri Chiman Lal ... vs State Of Rajasthan
2022 Latest Caselaw 3257 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                               D.B. Habeas Corpus Petition No. 114/2022

                                   Sanjay Saini S/o Shri Chiman Lal Saini
                                                                                                         ----Petitioner
                                                                          Versus
                                   State Of Rajasthan and Ors.
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Bhanwar Shankar Sharma & Mr. Hemraj Gurjar For State : Mr. Atul Sharma, Dy. Govt. Adv.

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

Judgment / Order

22/04/2022

Issue notice.

Learned Deputy Government Advocate accepts notice on

behalf of the Respondents No.1 to 4.

Office is directed to issue notice to Respondents No.5 & 6 as

well.

Counsel for the petitioner is directed to supply copy of the

petition in the office of learned Deputy Government Advocate.

Learned Deputy Government Advocate is directed to produce

the corpus on the next date.

List this matter on 07.05.2022.

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

ARTI SHARMA /37

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