Smt. Roshni Devi W/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 6525 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              D.B. Habeas Corpus Petition No. 312/2022

                                   Smt. Roshni Devi W/o Shri Gopichand
                                                                                                        ----Petitioner
                                                                         Versus
                                   State Of Rajasthan and Ors.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Suresh Kumar For Respondent(s) : Mr. Javed Choudhary, Addl.G.A.

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

Judgment / Order

10/10/2022

1. Issue notice to the respondents.

2. Learned Additional Government Advocate accepts notice on

behalf of the Respondents No.1 to 4.

3. Office is directed to issue notice to the remaining private

Respondents No.5 to 8.

4. The Corpus is a minor, as per the Board Certificate, hence,

learned Additional Government Advocate is directed to ensure that

the corpus is produced before the Court on the next date.

5. Let the matter be listed on 18.10.2022.

6. Counsel for the petitioner is directed to supply copy of the

petition in the Office of learned Additional Government Advocate.

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

ARTI SHARMA /67

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