Hemraj Meena Son Of Ramdhan Meena vs The State Of Rajasthan
2022 Latest Caselaw 1873 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Habeas Corpus Petition No. 63/2022

                                   Hemraj Meena Son Of Ramdhan Meena
                                                                                                         ----Petitioner
                                                                         Versus
                                      The State Of Rajasthan and Ors.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Rajneesh Gupta For Respondent(s) : Mr. N.S. Gurjar, Assistant Govt. Adv.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

28/02/2022

Issue notice.

Learned Assistant Government Advocate accepts notice on

behalf of the State.

Issue notice to the respondent No.5 as well.

Counsel for the petitioner is directed to supply copy of the

petition in the Office of learned Assistant Government Advocate.

List this matter on 14.03.2022.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /59

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