Parikshit Bharti vs State Of Rajasthan
2022 Latest Caselaw 5890 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Writ Petition No. 156/2022

Parikshit Bharti

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Ms. Laxmi Devi For Respondent(s) : Mr. Anil Joshi, A.A.G.

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

21/04/2022

Issue notice.

Mr. Anil Joshi, Learned Additional Advocate General accepts

notice on behalf of the respondents.

Notices be given 'dasti' to the learned counsel for the

petitioner.

Copy of the writ petition be supplied to Mr. Anil Joshi,

Learned Additional Advocate General.

List after a week.

(MADAN GOPAL VYAS),J (VIJAY BISHNOI),J 32-KshamaD/-

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