Shamshuddin S/O Rukumuddin vs State Of Rajasthan
2022 Latest Caselaw 5792 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                               D.B. Criminal Writ Petition No. 310/2022

                                   Shamshuddin S/o Rukumuddin
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Nishant Vyas Mr. Mujahid Ahmed through VC For Respondent(s) : Mr. M.S. Singhvi, A.G. with Darsh Pareek Mr. Chandra Shekhar Sinha & Mr. Rajat Choudhary for Mr. R.D. Rastogi for Union of India

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

Judgment / Order

24/08/2022

1. Learned Advocate General has put in appearance on behalf

of the State. He seeks time to file reply.

2. Time sought for is granted. Reply, if any, be filed within two

weeks.

3. Mr. Chandra Shekhar Sinha & Mr. Rajat Choudhary for Mr.

R.D. Rastogi have put in appearance on behalf of Union of India.

They are directed to file reply within two weeks.

4. List this matter after two weeks.

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

ARTI SHARMA /43

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