Bhanwar Singh Son Of Peetha Singh vs State Of Rajasthan
2022 Latest Caselaw 6806 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              D.B. Habeas Corpus Petition No. 326/2022

                                   Bhanwar Singh Son Of Peetha Singh
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan and Ors.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Sanjay Sharma For Respondent(s) : Mr. Sher Singh Mahla, PP

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

Judgment / Order

19/10/2022

1. Issue notice.

2. Learned Public Prosecutor accepts notice on behalf of the

Respondents No.1 to 4.

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

Respondent No.5.

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

present petition in the office of learned Public Prosecutor.

5. Learned Public Prosecutor is directed to ensure that the

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

03.11.2022.

6. List this matter on 03.11.2022.

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

ARTI SHARMA /58

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