Anisha Jaroli vs State Of Rajasthan
2022 Latest Caselaw 10134 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 5455/2022

Anisha Jaroli

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Iliyas Khan (through VC) Ms. Kuber Choudhary.

For Respondent(s) : Mr. Pankaj Sharma, AAG with Mr. Deepak Chandak.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

02/08/2022

Learned counsel for the petitioner prays for time to produce

the document DW-1, which was produced by husband of the

petitioner in criminal proceedings instituted by the petitioner,

which resulted in conviction of her husband by judgment dated

19.09.2018, wherein the said document has been referred to as a

suit for restitution of conjugal rights.

List the petition on 18.08.2022.

(ARUN BHANSALI),J 4-Rmathur/-

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