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Alisher S/O Tahir Husain vs The State Of Rajasthan
2022 Latest Caselaw 4145 Raj/2

Citation : 2022 Latest Caselaw 4145 Raj/2
Judgement Date : 26 May, 2022

Rajasthan High Court
Alisher S/O Tahir Husain vs The State Of Rajasthan on 26 May, 2022
Bench: Pankaj Bhandari, Anoop Kumar V.J.)
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              D.B. Habeas Corpus Petition No. 139/2022

                                   Alisher S/o Tahir Husain
                                                                                                     ----Petitioner
                                                                      Versus
                                   The State Of Rajasthan
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Anshuman Saxena For Respondent(s) : Ms. Rekha Madnani, AGA with Mr. Shiv Lahri, C.I. S.H.O. P.S. Pahadi, Bharatpur

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

Judgment / Order

26/05/2022

Report is submitted on behalf of the respondent stating

therein that efforts are being made to trace the corpus.

Time is sought for the same.

Let the matter be listed on 30.06.2022.

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

ARTI SHARMA /1

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