Gopal Son Of Panchu Rawat vs The State Of Rajasthan
2022 Latest Caselaw 6232 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              D.B. Habeas Corpus Petition No. 363/2021

                                   Gopal Son Of Panchu Rawat
                                                                                                       ----Petitioner
                                                                       Versus
                                     The State Of Rajasthan and Ors.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Manish K Sharma Mr. Hemant Choudhary For Respondent(s) : Mr. N.S. Gurjar, Asst. G.A. with Mr. Ashok, SI, AHTO, Ajmer

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

Judgment / Order

16/09/2022

Mr. Ashok Kumar Bishnoi, Incharge of Human Trafficking Cell,

District Ajmer is present in the Court who has stated that they are

making all efforts to trace the corpus. He seeks further time to

trace the corpus.

Let the matter be listed on 17.10.2022.

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

ARTI SHARMA /1

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