Seelam Devi vs The State Of Rajasthan
2023 Latest Caselaw 295 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 8/2023

Seelam Devi

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Madan Lal Balai For Respondent(s) : Mr. M.A. Siddiqui, GA-cum-AAG with Mr. A.R. Malkani

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

09/01/2023

Learned counsel for the petitioner is directed to supply

copy of the habeas corpus petition to the learned GA-cum-

AAG during the course of the day.

Learned GA-cum-AAG may file the factual report by the

next date of hearing.

List on 12.1.2023.

(MADAN GOPAL VYAS),J (VIJAY BISHNOI),J

82-msrathore/-

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