Jagdish S/O Shri Kanha vs State Of Rajasthan
2022 Latest Caselaw 1184 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                D.B. Criminal Writ Petition No. 45/2022

                                   Jagdish S/o Shri Kanha
                                                                                                        ----Petitioner
                                                                         Versus
                                   State Of Rajasthan
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Govind Prasad Rawat with Mr. T.C.

Swami through VC For Respondent(s) : Mr. Javed Choudhary, Addl. Govt. Adv.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

01/02/2022

Issue notice.

Learned Additional Government Advocate accepts notice on

behalf of the State.

Learned Additional Government Advocate is directed to file

reply.

Reply be filed within two weeks.

Counsel for the petitioner is directed to supply copy of the

petition in the Office of Government Advocate.

List this matter after two weeks.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

ARTI SHARMA /14

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