Smt Tunni Devi W/O Shri Sanjay ... vs State Of Rajasthan
2022 Latest Caselaw 5575 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                               D.B. Habeas Corpus Petition No. 73/2022

                                   Smt Tunni Devi W/o Shri Sanjay Kumar Mehta
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent

For Petitioner(s) : None present For Respondent(s) : Mr. Sher Singh Mahla, PP with Mrs. Vandita Rana, DCP (West) Mr. Heeralal, SHO, Vaishali Nagar

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

Judgment / Order

08/08/2022

D.C.P., (West) is personally present in the Court. She has

stated before the Court that all efforts have been made to trace

the missing child and that some person has been arrested who

has been bailed out. However, she is trying to recover the corpus

and seeks time to do the same.

D.C.P., (West) is directed not to remain present before the

Court on the next date.

List this matter on 29.08.2022.

Till then search be intensified so that positive result come

forth.

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

ARTI SHARMA /16

Powered by TCPDF (www.tcpdf.org)