Bhavesh vs State Of Rajasthan
2022 Latest Caselaw 14861 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 358/2022

Bhavesh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Ripudaman Singh For Respondent(s) : Mr. M.A. Siddiqui, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

16/12/2022

Learned counsel for the petitioner is directed to file amended

cause title during the course of the day. He is also directed to

supply copy of the petition to the learned AAG. Learned AAG may

furnish the factual report by the next date of hearing.

List the matter on 03.01.2023.

(MANOJ KUMAR GARG),J (VIJAY BISHNOI),J 87-ArunkYadav/-

Powered by TCPDF (www.tcpdf.org)