Laduram Bijariya vs State Of Rajasthan
2022 Latest Caselaw 5269 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              D.B. Habeas Corpus Petition No. 230/2022

                                   Laduram Bijariya
                                                                                                      ----Petitioner
                                                                       Versus
                                   State Of Rajasthan and Ors.
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Brajash Sharma Mr. Kartik Sharma For Respondent(s) : Mr. N.S. Gurjar, AGA

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

Judgment / Order

28/07/2022

Issue notice to the respondents.

Learned Assistant Government Advocate accepts notice on

behalf of the Respondents No. 1 to 4.

Office is directed to issue notice to the remaining private

Respondents No.5 & 6.

The corpus is stated to be a minor, hence, learned Assistant

Government Advocate is directed to ensure that the corpus is

produced before the Court on the next date.

List this matter on 05.08.2022.

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

ARTI SHARMA /5

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