Mojinder Verma S/O Shri Mahadev ... vs State Of Rajasthan
2022 Latest Caselaw 4673 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                               D.B. Criminal Writ Petition No. 362/2022

                                   Mojinder Verma S/o Shri Mahadev Verma
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan
                                                                                                   ----Respondent

                                   For Petitioner(s)        :     By Post
                                   For Respondent(s)        :     Mr. N.S. Gurjar, AGA

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

08/07/2022

1. Defects pointed out by the Registry are waived as the parole

application has been received from the jail by post.

2. We deem it proper to appoint Mr. Pawnesh Pathak, as amicus

curiae.

3. Office is directed to intimate Mr. Pawnesh Pathak and provide

the copy of the documents.

4. Office is also directed to provide copy of the present petition

and the documents in the Office of learned Assistant Government

Advocate.

5. Learned Assistant Government Advocate is directed to file

reply.

6. List this matter after three weeks.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

ARTI SHARMA /20

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