Fazlur Rehman Sufi @ Shamim S/O ... vs State Of Rajasthan
2022 Latest Caselaw 7648 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

         D.B. Criminal Writ Petition No. 320/2022

Fazlur Rehman Sufi @ Shamim S/o Abdul Rehman Sufi
                                                                ----Petitioner
                                 Versus
State Of Rajasthan
                                                              ----Respondent

Connected With

D.B. Criminal Writ Petition No. 40/2022

Jalees Ansari Son Of Late Shri Shafiullah

----Petitioner Versus State Of Rajasthan

----Respondent D.B. Criminal Writ Petition No. 230/2022 Mohiuddin Jamal Alvi S/o Shri Matinuddin

----Petitioner Versus Union Of India

----Respondent D.B. Criminal Writ Petition No. 231/2022 Abrerehmat Ansari Son Of Shri Noor Mohammed Ansari

----Petitioner Versus State Of Rajasthan

----Respondent D.B. Criminal Writ Petition No. 310/2022 Shamshuddin S/o Rukumuddin

----Petitioner Versus State Of Rajasthan

----Respondent

D.B. Criminal Writ Petition No. 551/2022

Mohammad Afaq S/o Shri Mohammad Maqsood

----Petitioner Versus The Union Of India

----Respondent

(2 of 2) [CRLW-320/2022]

For Petitioner(s) : Mr. Mujahid Ahmed Mr. Tekchand Swami For Respondent(s) : Mr. M.S. Singhvi, Advocate General with Mr. Siddharth Jain & Mr. Pranav Bhansali Mr. R.D. Rastogi, ASG with Mr. Anand Sharma & Mr. Devesh Yadav for Union of India Mr. Chandra Shekhar Sinha

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

Judgment / Order

06/12/2022

It is informed by counsel for the petitioner that he has

moved an application.

Counsel for the petitioner is directed to supply copy of the

present petition in the office of learned Advocate General.

Office is directed to tag the application with the file.

List these matters on 20.12.2022.

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

ARTI SHARMA /7-12

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