Prahlad vs The State Of Rajasthan
2022 Latest Caselaw 13272 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 317/2022

Prahlad

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Kamal Arya 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

69-msrathore/-

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