Babu Lal Yogi S/O Shri Chittar Lal ... vs State Of Rajasthan
2022 Latest Caselaw 7915 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              D.B. Habeas Corpus Petition No. 379/2022

                                   Babu Lal Yogi S/o Shri Chittar Lal Yogi
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan & Ors.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Amitabh Vijaywargia For Respondent(s) : Mr. N.S. Gurjar, Asst.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment / Order

19/12/2022

Issue notice.

Learned Assistant Government Advocate accepts notice on

behalf of the Respondents No.1 to 5.

Office is directed to issue notice to the remaining private

Respondent No.6.

Counsel for the petitioner is directed to supply copy of the

petition in the office of learned Assistant Government Advocate.

Learned Assistant Government Advocate is directed to

produce the corpus before the Court on 22.12.2022.

List this matter on 22.12.2022.

(SHUBHA MEHTA),J (PANKAJ BHANDARI),J

ARTI SHARMA /60

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