Chanda vs State Of Rajasthan
2023 Latest Caselaw 81 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 68/2019 Chanda

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Ms. Laxmi Devi Mr. Deepak Choudhary For Respondent(s) : Mr. AR Malkani for Mr. MA Siddiqui, GA-cum-AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE MADAN GOPAL VYAS Judgment / Order

04/01/2023

Learned AAG has submitted a factual report, wherein the

efforts carried out by the police to trace out the corpus are

mentioned.

Learned AAG has submitted that despite serious efforts

carried out by the police, the corpus could not be traced out,

however, the police are continuing their efforts.

Having going through the factual report and taking into

consideration the facts and circumstances of the case, we deem it

appropriate to list this matter after six weeks.

On the next date, the learned AAG shall submit the latest

factual report, however in the meantime, the police shall carry out

its search to trace out the corpus.

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

SURABHII/59-

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