Manju Devi Wife Of Shri Santosh ... vs State Of Rajasthan
2022 Latest Caselaw 5625 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                        D.B. Habeas Corpus Petition No. 251/2022

                                     Manju Devi
                                                                                                                ----Petitioner
                                                                             Versus
                                     State Of Rajasthan & Ors.
                                                                                                             ----Respondents

For Petitioner(s) : Mr. Vikas Kumar Jakhar Advocate. For Respondent(s) : Mr. N.S. Gurjar Assistant Government Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

17/08/2022

Heard.

Learned State counsel takes notice on behalf of respondents.

A copy of petition along with documents be supplied to learned

State counsel today itself.

Learned State counsel shall seek instructions from the

respondents No.1 to 4 and produce the corpus before the Court on

24.08.2022.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-67

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