Bharat Sharma vs State Of Rajasthan
2022 Latest Caselaw 10908 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 264/2022

Bharat Sharma

----Petitioner Versus State of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Shyam Sunder Khatri For Respondent(s) : Mr. M.A. Siddiqui, GA-cum-AAG with Mr. A.R. Malkani

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

25/08/2022

Having heard learned counsel for the petitioner and after

taking into consideration the averments made in this habeas

corpus petition, we deem it appropriate to issue notice to the

respondents subject to the condition that the petitioner shall

deposit the amount of Rs.30,000/- with the Registrar

(Judicial) of this Court within a period of three days.

Hence, after submitting the proof of depositing the

above mentioned amount with the Registrar (Judicial) of this

Court within stipulated time, notices be issued to the

respondents, returnable on 13.9.2022.

(UMA SHANKER VYAS),J (VIJAY BISHNOI),J

38-msrathore/-

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