Badruddin S/O Samshuddin vs State Of Rajasthan
2022 Latest Caselaw 7279 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              D.B. Habeas Corpus Petition No. 281/2022

                                   Badruddin S/o Samshuddin
                                                                                                      ----Petitioner
                                                                       Versus
                                   State Of Rajasthan and Ors.
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Mohd. Umar Farooq For Respondent(s) : Mr. Atul Sharma, Dy.G.A. with Mr. Lakhan Singh Khatana, CI, SHO, P.S. Ramganj, Jaipur Mr. Ghanshyam Singh, SI, Investigating Officer

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

15/11/2022

Investigating Officer Mr. Lakhan Singh Khatana, CI, SHO, P.S.

Ramganj, Jaipur has marked his presence before the Court. He

has submitted that they have not kept any stone unturned to trace

the corpus. They have assured the Court that all efforts will be

made in future. They have sought three weeks time.

Accordingly, the matter be listed on 08.12.2022.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /2

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