SATISH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-327
HIGH COURT OF RAJASTHAN
Decided on June 04,2020

SATISH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Heard counsel for the petitioner through video conferencing.
(2.) Learned Public Prosecutor is present in person in the Court.
(3.) Petitioner has preferred this writ petition inter alia seeking relief of transfer of petitioner from District Jail Alwar to Open Air Camp Alwar.;


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