Shrikishan Gurjar S/O Late Shri ... vs The State Of Rajasthan
2022 Latest Caselaw 4519 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Habeas Corpus Petition No. 205/2022

                                   Shrikishan Gurjar S/o Late Shri Birda Singh Gurjar
                                                                                                       ----Petitioner
                                                                        Versus
                                   The State Of Rajasthan & Ors.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Mamraj Jat For State : Mr. N.S. Gurjar, AGA

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

Judgment / Order

05/07/2022

1. Issue notice to the respondents.

2. Learned Assistant Government Advocate accepts notice on

behalf of the Respondents No.1 to 5.

3. Office is directed to issue notice to the remaining private

respondents No.6 to 8.

4. Learned Assistant Government Advocate is directed to

produce the corpus before the Court on the next date.

5. Let the matter be listed on 11.07.2022.

6. Counsel for the petitioner is directed to supply copy of the

present petition to the learned Assistant Government Advocate

today itself.

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

ARTI SHARMA /60

Powered by TCPDF (www.tcpdf.org)