Mohit Kumar S/O Shri Amit Kumar vs State Of Rajasthan
2023 Latest Caselaw 213 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                D.B. Habeas Corpus Petition No. 9/2023

                                   Mohit Kumar S/o Shri Amit Kumar
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan and ors.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Sultan Singh Kuri For Respondent(s) : Mr. G.S. Rathore, G.A.-cum-AAG

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

06/01/2023

1. Issue notice.

2. Learned Government Advocate cum Additional Advocate

General accepts notice on behalf of the 1 to 5.

3. Office is directed to issue notice to the remaining private

Respondent No.6.

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

petition in the office of learned Government Advocate cum

Additional Advocate General.

5. Learned Government Advocate cum Additional Advocate

General is directed to ensure that the corpus is produced before

the Court on the next date.

6. List this matter on 18.01.2023.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /57

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