Neetu Singh Chauhan D/O Late Shri ... vs State Of Rajasthan
2022 Latest Caselaw 7684 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                               D.B. Habeas Corpus Petition No. 372/2022

                                   Neetu Singh Chauhan D/o Late Shri Santosh Singh Gehlot
                                                                                                          ----Petitioner
                                                                          Versus
                                   State Of Rajasthan & Ors.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Ajay Singh For Respondent(s) : Mr. Javed Choudhary, Addl.G.A.

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

Judgment / Order

07/12/2022

Issue notice.

Learned Additional Government Advocate accepts notice on

behalf of the Respondents No.1 to 4.

Office is directed to issue notice to remaining private

Respondent No.5.

Learned Additional Government Advocate is directed to

ensure that the corpus is produced before the Court on the next

date.

List this matter on 19.12.2022.

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

ARTI SHARMA /72

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