SYED RASHID HASHMI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Sameer Rigri, Advocate for the Petitioner as well as Mr. Nitansh Jaiswal, learned Deputy Government Advocate for the respondents/State.

(2.) The instant petition has been filed for seeking a direction towards the police authority to serve the production warrant to the petitioner who is languishing in District Jail Aligarh (U.P.) since 2019.

(3.) By way of the instant petition, the petitioner has prayed for the following reliefs:-