Rup Chand Son Of Shri Baldhari vs State Of Rajasthan
2022 Latest Caselaw 4311 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              D.B. Habeas Corpus Petition No. 160/2022

                                   Rup Chand Son Of Shri Baldhari
                                                                                                      ----Petitioner
                                                                       Versus
                                   State Of Rajasthan and Ors.
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Rajesh Choudhary For Respondent(s) : Mr. Rajendra Yadav, GA-cum-AAG with Mr. N.S. Gurjar, AGA with Mr. Lakhan Singh Khatana, Police Inspector, S.H.O. P.S. Muhana Jaipur (South)

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

Judgment / Order

29/06/2022

List this matter on 01.07.2022.

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

ARTI SHARMA /2

Powered by TCPDF (www.tcpdf.org)