Babu Lal Yogi S/O Shri Chittar Lal ... vs State Of Rajasthan
2023 Latest Caselaw 214 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                D.B. Habeas Corpus Petition No. 379/2022

                                   Babu Lal Yogi S/o Shri Chittar Lal Yogi
                                                                                                               ----Petitioner
                                                                           Versus
                                   State Of Rajasthan and Ors
                                                                                                             ----Respondent

For Petitioner(s) : Mr. Amitabh Vijaywargia For Respondent(s) : Mr. G.S. Rathore, G.A.-cum-AAG with Mr. Manish Tripathi, S.P. Tonk

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

Judgment / Order

06/01/2023

1. Mr. Manish Tripathi, S.P. Tonk is present in person before the

Court. He has stated that every effort is being made to recover

the corpus. In pursuance of the search warrant also, raids were

conducted. It is also contended that even photographs of the

missing corpus have not been provided to the police.

2. This Court directs the petitioner to provide latest

photographs of the missing corpus to the Investigating Officer.

3. Mr. Manish Tripathi, S.P. Tonk is not required to appear

before the Court on the next date.

4. Let the matter be listed on 24.01.2023.

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

ARTI SHARMA /3

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