Ashutosh Sharma Son Of Shri ... vs State Of Rajasthan
2022 Latest Caselaw 6875 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              D.B. Habeas Corpus Petition No. 186/2022

                                   Ashutosh Sharma Son Of Shri Somveer Sharma
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Rajendra Singh For Respondent(s) : Mr. N.S. Gurjar, Asst.G.A. with Mr. Shivraj Meena, S.P.(IPS) Human Civil Rights, Police Headquarter, Jaipur Branch Mr. Dhanraj Police Inspector, Anti Human Trafficking Unit, Jaipur (East) Mr. Bhajanlal, Police Inspector, SHO, Pratapnagar Mr. Latoor Lal ASI, P.S. Pratapnagar

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

Judgment / Order

21/10/2022

List this matter on 03.11.2022 at 10:30 am as a first case

alongwith D.B. Habeas Corpus Petition No.175/2022.

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

ARTI SHARMA /31

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