Smt Lali Devi Wife Of Late Shri ... vs State Of Rajasthan
2021 Latest Caselaw 3884 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   D.B. Habeas Corpus Petition No. 241/2021

                                    Smt Lali Devi Wife Of Late Shri Ramotar, Aged About 37 Years,
                                    Resident Of Ringya Ki Dhani Chharera, Chharda, Dausa (Raj.)
                                    303505.
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.       State Of Rajasthan, Through Home Secretary, Secretariat,
                                             Jaipur.
                                    2.       Director General Of Police, Rajasthan, Jaipur.
                                    3.       Superintendent Of Police, Dausa.
                                    4.       Station House Officer, Police Station Nangal Rajawatan,
                                             Dausa (Raj.)
                                    5.       Manohar Lal Meena Son Of Shri Tulsiram Meena, Aged
                                             About 28 Years, Resident Of Abhaneri Nijampura, Lalsot,
                                             Dausa (Raj.)
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Ashok Kumar Meena For Respondent(s) : Ms. Rekha Madnani, AGA

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

Judgment

18/08/2021

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as withdrawn.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

19/-Devesh/-

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