Smt. Seema Devi W/O Sh. Manohar ... vs State Of Rajasthan
2022 Latest Caselaw 4506 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 & Ors.
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Neeraj Joshi For State : Mr. N.S. Gurjar, AGA with Mr. Shiv Narayan, CI, S.H.O., P.S. Amer

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

05/07/2022

1. It is informed by learned Assistant Government Advocate

that the application for seeking permission for polygraphic test is

pending before the Magistrate and has been adjourned twice. The

next date is 15.07.2022, we deem it proper to direct the

concerned Magistrate to dispose of the application expeditiously.

2. Investigating Officer is also directed to intensify the search

and come up before the Court with some positive results.

3. List this matter 25.07.2022.

4. Registrar (Judicial) is directed to supply copy of this order to

the learned Additional Chief Metropolitan Magistrate No.5,

Metropolitan-II, Jaipur.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /3

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