Rajesh Kumar Jat S/O Pokhar Mal Jat vs State Of Rajasthan
2021 Latest Caselaw 3831 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   D.B. Habeas Corpus Petition No. 239/2021

                                    Rajesh Kumar Jat S/o Pokhar Mal Jat, Aged About 26 Years, R/o
                                    Ward No. 6, Dhani Dera Wali,kalyanpura, District Sikar (Raj.)
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.       State Of Rajasthan, Through The Secretary, Department
                                             Of Home, Govt. Of Rajasthan, Secretariat, Jaipur.
                                    2.       The Director General Of Police, Police Head Quarter,
                                             Lalkothi, Jaipur (Raj.)
                                    3.       The Additional Director General Of Police, Anti Human
                                             Trafficking Unit, Jaipur (Raj.)
                                    4.       The Superintendent Of Police, Sikar (Raj.)
                                    5.       The Station House Officer, Police Station Srimadhopur,
                                             District Sikar (Raj.)
                                    6.       Gyanchand Poonia S/o Unknown, R/o Ward No. 16,
                                             Shishya Wali Dhani, Mau Sikar, Tehsil Srimadhopur,
                                             District Sikar.
                                    7.       Ramavtar S/o Unknown, R/o Gadhtanet, Police Station
                                             Ajitgarh, Tehsil Srimadhopur, District Sikar (Raj.)
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Ashok Samoda Mr. Mahendra Kumar Saini For Respondent(s) : Ms. Alka Bhatnagar, AGA

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment

17/08/2021

Learned counsel for the petitioner craves liberty to withdraw

the instant habeas corpus petition. Hence, the same is dismissed

as withdrawn.

(RAMESHWAR VYAS),J (SANDEEP MEHTA),J

13/-Devesh/-

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