Nitish Kumar S/O Shri Meer Singh vs The State Of Rajasthan
2022 Latest Caselaw 6872 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

         D.B. Habeas Corpus Petition No. 329/2022

Nitish Kumar S/o Shri Meer Singh
                                                                         ----Petitioner
                                        Versus
The State Of Rajasthan and Ors.
                                                                       ----Respondent

For Petitioner(s) : Mr. Guru Charan Singh Gill For Respondent(s) : Mr. N.S. Gurjar, Asst.G.A.

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

Judgment / Order

21/10/2022

1. Issue notice.

2. Learned Assistant Government Advocate accepts notice on

behalf of the Respondents No.1 to 3.

3. Office is directed to issue notice to remaining private

Respondent No.4

4. It is contended in the petition that petitioner has entered into

marriage with the corpus and Respondent No.4 is bent upon

remarrying the corpus on 04.11.2022.

5. Petitioner is directed to deposit a demand draft of

Rs.25,000/- drawn in favour of the corpus-Rekha with the

Registrar (Judicial), Rajasthan High Court, Jaipur Bench, Jaipur

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

petition alongwith receipt of the deposit of demand draft in the

Office of learned Assistant Government Advocate.

(2 of 2) [HC-329/2022]

7. On depositing of the amount and furnishing the proof

thereof, learned Assistant Government Advocate is directed to

produce the corpus on the next date.

8. List this matter on 31.10.2022.

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

ARTI SHARMA /35

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