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Nasir Khan S/O Late Mohammed Sabir ... vs State Of Rajasthan
2022 Latest Caselaw 7700 Raj/2

Citation : 2022 Latest Caselaw 7700 Raj/2
Judgement Date : 8 December, 2022

Rajasthan High Court
Nasir Khan S/O Late Mohammed Sabir ... vs State Of Rajasthan on 8 December, 2022
Bench: Pankaj Bhandari, Sameer Jain
                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                D.B. Habeas Corpus Petition No. 373/2022

                                   Nasir Khan S/o Late Mohammed Sabir Khan
                                                                                                        ----Petitioner
                                                                        Versus
                                   State Of Rajasthan & Ors.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Pratyush Choudhary For State : Mr. Rajendra Yadav, GA-cum-AAG assisted by Mr. Desraj Gosingha, Dy. G.A.

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

08/12/2022

Issue notice.

Learned Government Advocate-cum-Additional Advocate

General accepts notice on behalf of the respondent Nos.1 to 4.

Office is directed to issue notice to the respondent No.5.

Counsel for the petitioner is directed to supply copy of the

petition in the Office of learned Government Advocate-cum-

Additional Advocate General during the course of the day.

Considering the judgment of the Hon'ble Apex Court in the

case of "Yashita Sahu vs. State of Rajasthan & Ors." (2020) 3

SCC 67, we direct the learned Government Advocate-cum-

Additional Advocate General to ensure that the corpus is produced

before the Court on the next date.

Let the matter be listed on 15.12.2022.

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

AMIT/55

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