Ramratan Bishnoi vs The State Of Rajasthan
2022 Latest Caselaw 12544 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR D.B. Habeas Corpus Petition No. 33/2022 Ramratan Bishnoi

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. SR Godara For Respondent(s) : Mr. MA Siddiqui, GA-cum-AAG : Mr. Mukesh Rajpurohit, DSG Present in Person : Mr. Ishwar Prasad, CI, PS Nokha, District Bikaner

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE FARJAND ALI Judgment / Order 19/10/2022

Mr. MA Siddiqui, learned AAG has submitted the factual

report, wherein the efforts made by the police to trace out the

corpus have been mentioned.

Mr. Siddiqui has submitted that pursuant to the directions

given by this Court on 21.09.2022, the police officials of Punjab

and Haryana are cooperating with the Rajasthan Police. It is

submitted that one of the Police Teams are also stationed at

Fatehabad, Haryana as well as Uttarakhand for tracing out the

corpus. Mr. Siddiqui prays for some more time to trace out the

corpus.

Taking into consideration the above facts and circumstances

of the case, we deem it appropriate to give some more time to the

police officials to trace out the corpus.

List on 28.11.2022.

The factual report be taken on record.

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

Surabhii/23-

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