Ram Swaroop Bairwa Son Of Shri ... vs State Of Rajasthan
2022 Latest Caselaw 6876 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Habeas Corpus Petition No. 58/2021

                                   Ram Swaroop Bairwa Son Of Shri Tunda Ram
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Bheem Sain Bairwa 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. Dinesh Sharma, Addl.S.P., Sikayu, Mr. Naresh Sharma, CI, SHO, P.S. Bandikui, Distt. Dausa

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 /37

Powered by TCPDF (www.tcpdf.org)