Sanoj Kumar S/O Mahipal Singh vs State Of Rajasthan
2022 Latest Caselaw 4621 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          D.B. Habeas Corpus Petition No. 209/2022

Sanoj Kumar S/o Mahipal Singh
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan and Ors.
                                                                ----Respondent

For Petitioner(s)        :     None present
For Respondent(s)        :     Mr. N.S. Gurjar, AGA

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

Judgment / Order

07/07/2022

1. Since corpus is a major and there is possibility that she has

gone on her own free will, we deem it proper to direct the

petitioner to deposit a demand draft of Rs.10,000/- drawn in

favour of Registrar (General) Rajasthan High Court, Jaipur Bench,

Jaipur with the Registrar (Judicial).

2. Issue notice to the respondents.

3. Learned Assistant Govt. Advocate accepts notice on behalf of

respondent Nos.1 to 4.

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

Respondents No.5 & 6.

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

petition alongwith receipt of the deposit of amount in the office of

learned Government Advocate.

6. On depositing of the amount and furnishing the proof

thereof, learned Assistant Govt. Advocate shall ensure that the

corpus is produced before the Court on the next date

(2 of 2) [HC-209/2022]

7. List this matter on 19.07.2022.

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

ARTI SHARMA /40

Powered by TCPDF (www.tcpdf.org)