Mahendra Son Of Shri Dayachand vs State Of Rajasthan
2022 Latest Caselaw 118 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 D.B. Habeas Corpus Petition No. 7/2021

                                    Mahendra Son Of Shri Dayachand
                                                                                                       ----Petitioner
                                                                        Versus
                                    State Of Rajasthan
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Ritesh Jain for Mr. R.R. Goyal, through VC For Respondent(s) : Mr. N.S. Gurjar, Assistant G.A. Investigating Officer : Mr. Rajendra Kumar Sharma, P.S. Atalband, Bharatpur

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

Judgment / Order

05/01/2022

After hearing both the parties and the concerned police

officer, we find that despite all efforts, the missing girl has not

been recovered.

We deem it proper to grant further time to police to trace the

missing girl.

List this matter on 21.02.2022.

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

NIKHIL KR. YADAV /3

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