Chandana Ram Choudhary vs State Of Rajasthan
2022 Latest Caselaw 13271 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 318/2022

Chandana Ram Choudhary

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Divakar Sharma For Respondent(s) : Mr. M.A. Siddiqui, GA-cum-AAG with Mr. AR Malkani

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

10/11/2022

Learned counsel for the petitioner is directed to

supply copy of the habeas corpus petition to the learned

AAG during the course of the day.

Learned AAG may file the factual report on the next

date of hearing.

List on 17.11.2022.

(FARJAND ALI),J (VIJAY BISHNOI),J

70-msrathore/-

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