Jhala Vijay Kumar vs State Of Rajasthan
2022 Latest Caselaw 8332 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 187/2022

Jhala Vijay Kumar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Suresh Kumar maru For Respondent(s) : Mr. MA Siddiqui, GA-cum-AAG- II

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment / Order

27/06/2022

The defects pointed out by the registry are ignored.

Learned counsel for the petitioner is directed to supply copy

of the Habeas Corpus Petition to Mr. M.A. Siddiqui, GA-cum-AAG-

II during the course of the day.

Mr. Suddiqui may submit the factual report by the next date

of hearing.

List the matter on 05.07.2022.

(KULDEEP MATHUR),J (VIJAY BISHNOI),J 49-mohit/-

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