Aditya Pandey Son Of Leeladhar ... vs The State Of Rajasthan
2022 Latest Caselaw 4143 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Habeas Corpus Petition No. 156/2022

                                   Aditya Pandey Son Of Leeladhar Pandey
                                                                                                     ----Petitioner
                                                                      Versus
                                   The State Of Rajasthan
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Dinesh Kumar Pathak with Mr. Bharat Sharma For State : Ms. Rekha Madnani, AGA

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

Judgment / Order

26/05/2022

1. Issue notice to the Respondents No.1 to 4.

2. Learned Additional Government Advocate accepts notice on

behalf of the Respondents No.1 to 4.

3. Office is directed to issue notice to the remaining private

Respondent No.5 as well.

4. Counsel for the petitioner is directed to supply copy of the

petition in the Office of learned Additional Government Advocate.

5. Learned Additional Government Advocate is directed to

ensure that the corpus (wife and son of the petitioner) be

produced before the Court on the next date.

6. List this matter on 30.06.2022.

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

ARTI SHARMA /52

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