Rajasthan High Court - Jaipur
Fazlur Rehman Sufi @ Shamim S/O Abdul ... vs State Of Rajasthan on 14 July, 2022
Bench: S. S. Shinde, Anoop Kumar Dhand
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Writ Petition No. 320/2022
Fazlur Rehman Sufi @ Shamim S/o Abdul Rehman Sufi
----Petitioner
Versus
State Of Rajasthan and Ors.
----Respondents
For Petitioner(s) : Mr. Muzahid Ahmad through VC For Respondent(s) : Ms. Alka Bhatnagar, Addl.G.A. Mr. Anand Sharma HON'BLE THE CHIEF JUSTICE MR. S. S. SHINDE HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Order 14/07/2022 Learned counsel appearing for the petitioner prays for couple of days time so as to enable him to place on record compilation of the orders passed in the matters wherein third parole is granted to the convicts of Terrorist and Disruptive Activities (Prevention) Act, 1987 (for short 'TADA') after the new Rules.
List the matter on 18.07.2022 at 2.00 PM. (ANOOP KUMAR DHAND),J (S. S. SHINDE),CJ Sharma NK/Ritu/53 (Downloaded on 20/07/2022 at 09:38:24 PM) Powered by TCPDF (www.tcpdf.org)