Unkar Lal vs State Of Rajasthan
2022 Latest Caselaw 2758 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 38/2022

Unkar Lal

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. B.S. Deora For Respondent(s) : Mr. Anil Joshi, GA cum AAG (Incharge)

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

17/02/2022

Issue notice.

Mr. Anil Joshi, learned GA cum AAG appears on behalf of

respondent Nos.1 to 3. Thus, notice be issued to respondent No.4

only. Shri Anil Joshi, AAG shall submit the factual report on the

next date of hearing.

List the matter on 16.03.2022.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J

37-Taruna/Amit

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