Hemraj Meena S/O Shri Kailash ... vs State Of Rajasthan
2022 Latest Caselaw 6414 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

          D.B. Habeas Corpus Petition No. 302/2022


Hemraj Meena S/o Shri Kailash Chand Meena

                                                                     ----Petitioner
                                         Versus

State Of Rajasthan and Ors.

                                                                   ----Respondent

For Petitioner(s) : Mr. Chaman Singh with Mr. Suresh Kumar For Respondent(s) : Mr. N.S. Gurjar, Asst.G.A.

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

Judgment / Order

28/09/2022

1. Issue notice.

2. Learned Assistant Government Advocate accepts notice on

behalf of the Respondents No.1 to 5.

3. Office is directed to issue notice to remaining private

Respondents No.6 to 17.

4. It is evident that the petitioner and the corpus have entered

into a registered marriage and petitioner is apprehending that the

pregnancy of the corpus may be terminated by the Respondents.

5. Learned Assistant Government Advocate is directed to

ensure that the corpus is produced before the Court on

30.09.2022.

6. List this matter on 30.09.2022.

(2 of 2) [HC-302/2022]

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

present petition in the Office of learned Assistant Government

Advocate.

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

ARTI SHARMA /37

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