Karan Singh Son Of Hari Singh vs The State Of Rajasthan
2022 Latest Caselaw 4146 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                               D.B. Habeas Corpus Petition No. 143/2022

                                   Karan Singh Son Of Hari Singh
                                                                                                     ----Petitioner
                                                                      Versus
                                   The State Of Rajasthan
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta For State : Ms. Rekha Madnani, AGA with Mr. Prem Bahadur Singh, RPS, C.O., Tijara

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

Judgment / Order

26/05/2022

1. Progress report has been submitted by Mr. Prem Bahadur

Singh, RPS, C.O., Tijara, Distt. Bhiwadi and the same is taken on

record.

2. It is informed by learned Additional Government Advocate

that a team has been constituted to trace the corpus and further

seeks time to trace the corpus.

3. Learned Additional Government Advocate is directed to

produce the corpus on the next date.

4. List this matter on 30.06.2022.

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

ARTI SHARMA /3

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