Akhilesh S/O Udmiram vs State Of Rajasthan
2022 Latest Caselaw 5567 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              D.B. Habeas Corpus Petition No. 250/2022

                                   Akhilesh S/o Udmiram
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan and Ors.
                                                                                                     ----Respondent

For Petitioner(s) : None present For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

08/08/2022

Issue notice to the respondents.

Learned Public Prosecutor accepts notice on behalf of the

Respondents Nos 1 to 5.

Office is directed to issue notice to the remaining private

respondents No.6.

Counsel for the petitioner is directed to supply copy of the

petition in the Office of learned Public Prosecutor.

Learned Pubic Prosecutor is directed to ensure that the

corpus be produced before the Court by next date.

List this matter on 22.08.2022.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /69

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