Dhirendra Kumar Elwa vs State Of Rajasthan
2021 Latest Caselaw 13058 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

D.B. Habeas Corpus Petition No. 204/2021

Dhirendra Kumar Elwa S/o Shri Mani Ram Elwa, Aged About 23 Years, R/o Pashichmi Mohalla, Ward No. 06, Ribiya, Dist. Churu, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Government Of Rajasthan, Secretariat, Jaipur.

2. The Superintendent Of Police, Churu, Raj.

3. The Sho, Police Station, Bhaleri, District Churu.

4. The Sho, Police Station, Sardarshar, District Churu.

5. Ram Kumar Saran S/o Nandram Saran, R/o Jaisinghsar, P.s. Sardarshar, Dist. Churu.

----Respondents

For Petitioner(s) : Mr. Ambalal, Mr. Gulab Singh

For Respondent(s) : Mr. Farzand Ali, AAG-cum-GA with Mr.Abhishek Purohit

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

24/08/2021

Heard.

Learned counsel for the petitioner has submitted that

he wants to withdraw this Habeas Corpus petition with

(2 of 2) [HC-204/2021]

liberty to the petitioner to avail appropriate remedy

available to him under the law.

Accordingly, this Habeas Corpus petition is dismissed

as withdrawn with the liberty sought for.

The factual report dated 13.8.2021 submitted by

Mr. Farzand Ali, learned AAG is taken on record.

(VINIT KUMAR MATHUR),J (VIJAY BISHNOI),J

11-msrathore/-

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