Irshad Ali S/O Shri Yamin Ali vs The State Of Rajasthan
2022 Latest Caselaw 4015 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              D.B. Habeas Corpus Petition No. 146/2022

                                   Irshad Ali S/o Shri Yamin Ali
                                                                                                     ----Petitioner
                                                                      Versus
                                   The State Of Rajasthan and Ors.
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Fahad Hasan Mr. Sameer Khan For Respondent(s) : Mr. N.S. Gurjar, AGA

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

Judgment / Order

20/05/2022

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 Respondent No.5 as

well. Rule is made returnable by 26.05.2022.

Learned Assistant Government Advocate is directed to call

for the case diary in F.I.R. No.141/2022, Police Station, Sodala,

Jaipur, the medical report of the corpus, if she has been examined

by the doctor and also produce the corpus in the Court on

26.05.2022.

List this matter on 26.05.2022.

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

ARTI SHARMA /45

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