Mangi Kumari vs The State Of Rajasthan
2023 Latest Caselaw 3725 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN

JODHPUR

D.B. Habeas Corpus Petition No. 3/2023

Mangi Kumari

----Petitioner Versus The State of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Aditya Sharma & Mr. Gajendra Kumar Rinwa.

For Respondent(s) : Mr. M.A. Siddiqui, GA-cum-AAG.

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Order

27/04/2023

1. During the course of submissions, learned counsel for the

petitioner relied on judgment in Om Prakash @ Omi vs. The State

of Rajasthan & Ors. : D.B. Habeas Corpus Petition No.217/2022

decided on 01.12.2022 at Jaipur Bench regarding interpretation of

provisions of Section 9 of the Rajasthan Prevention of Anti Social

Activities Act, 2006.

2. Learned Additional Advocate General attempted to rely on

the compliance based on document contained in the official

record, however, the same apparently has not been placed on

record of this case.

3. On 18.04.2023 also, it was noticed that the relevant material

on the part of respondents was not on record of the case and on a

prayer being made, one opportunity was granted and it was

observed that if the needful was not done/entire material was not

(2 of 2) [HC-3/2023]

placed on record before the next date, no further opportunity shall

be granted.

4. However, for a fair disposal of the present petition, we feel

that the document sought to be relied on by the State is relevant,

and therefore, one last opportunity is granted for placing the said

document/any other document on record.

5. List the petition on 01.05.2023.

(RAJENDRA PRAKASH SONI),J (ARUN BHANSALI),J 76-DJ/-

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