Ram Veer Son Of Shri Hoti Lal vs State Of Rajasthan
2022 Latest Caselaw 5227 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              D.B. Habeas Corpus Petition No. 220/2022
                                   Ram Veer Son Of Shri Hoti Lal
                                                                                                            ----Petitioner
                                                                           Versus
                                   State Of Rajasthan and Ors.
                                                                                                          ----Respondent

For Petitioner(s) : Mr. D.S. Bagadia For Respondent(s) : Mr. Kishore Singh, Police Inspector, S.H.O., Nadbai, Bharatpur

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

Judgment / Order

28/07/2022

1. Petitioner is directed to deposit a demand draft of

Rs.10,000/- drawn in favour of his daughter Ankita Kumari, who

as per the Investigating Officer is major.

2. Since this Court is now asking for production of the corpus

who is major, we deem it appropriate to put condition before

calling the corpus before the Court.

3. On deposit of the demand draft with the Registrar (General)

Rajasthan High Court, Jaipur Bench, Jaipur with the Registrar

(Judicial) and submission of proof thereof in the office of learned

Assistant Government Advocate, learned Assistant Government

Advocate is directed to produce the corpus before the Court on

05.08.2022.

4. List this matter on 05.08.2022.

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

ARTI SHARMA /6

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