Smt. Seema Devi W/O Sh. Manohar ... vs State Of Rajasthan
2022 Latest Caselaw 116 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                               D.B. Habeas Corpus Petition No. 274/2021

                                    Smt. Seema Devi W/o Sh. Manohar Mahawar
                                                                                                       ----Petitioner
                                                                        Versus
                                    State Of Rajasthan
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Neeraj Joshi, through VC For Respondent(s) : Mr. N.S. Gurjar, Asst. G.A.

Mr. Shiv Narayan CI, SHO, P.S. Amer

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Judgment / Order

05/01/2022

Having heard the State counsel and the concerned police

officer, we find that all efforts are being made to search and

recover the missing husband of petitioner.

List this matter on 21.02.2022 to inform regarding further

progress. Call for the status report in the FIR as well.

(CHANDRA KUMAR SONGARA),J (PANKAJ BHANDARI),J

NIKHIL KR. YADAV /4

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