Rajasthan High Court - Jaipur
Inderpal Singh S/O Harjeet Singh vs State Of Rajasthan on 7 January, 2019
Author: Munishwar Nath Bhandari
Bench: Munishwar Nath Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Habeas Corpus No. 2/2019
Inderpal Singh S/o Harjeet Singh
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. S.R. Surana, Sr. counsel with Mr. S.K. Yadav and Mr. Chitrank Sharma For Respondent(s) : Mr. B.N. Sandu, Government Advocate HON'BLE MR. JUSTICE MUNISHWAR NATH BHANDARI HON'BLE MR. JUSTICE BANWARI LAL SHARMA Order 07/01/2019 Issue notice.
Copy of the petition be served on Mr. B.N. Sandu, learned Government Advocate during course of the day.
He is directed to call for the factual report of the case within three days.
Accordingly, let this petition be listed on 11th January, 2019. Name of Mr. B.N. Sandu, learned Government Advocate, be shown in the cause list.
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