Rana Ram vs State Of Rajasthan
2022 Latest Caselaw 5244 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 103/2022

Rana Ram

----Petitioner Versus State Of Rajasthan & ors.

----Respondent

For Petitioner(s) : Mr. Pritam Solanki. For Respondent(s) : Mr. Anil Joshi, GA-cum-AAG.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

07/04/2022

Issue notice to the respondents. Shri Anil Joshi, learned GA-

cum-AAG accepts notices on behalf of respondents Nos.1 to 3.

Thus, process be issued to respondents Nos.4 to 6 only. Rule is

made returnable on 28.04.2022.

Shri Joshi shall instruct the SHO concerned to trace out and

present the corpus Mst. 'P', being minor daughter of the petitioner,

in this Court positively on or before the next date of hearing.

List on 28.04.2022.

(FARJAND ALI),J (SANDEEP MEHTA),J

77-Tikam/-

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