Pappu S/O Sh. Nanuram Bawariya vs State Of Rajasthan
2021 Latest Caselaw 7487 Raj/2

Citation : 2021 Latest Caselaw 7487 Raj/2
Judgement Date : 10 December, 2021

Rajasthan High Court

Pappu S/O Sh. Nanuram Bawariya vs State Of Rajasthan on 10 December, 2021

Bench: Pankaj Bhandari, Chandra Kumar Songara

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                               D.B. Habeas Corpus Petition No. 250/2021

                                    Pappu S/o Sh. Nanuram Bawariya, Aged About 40 Years, R/o
                                    Village Bawariyo Ki Jhopdi, Rojdi, Phulera Rojdi, District Jaipur
                                    (Raj.)
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.       State Of Rajasthan, Through Additional Chief Secretary,
                                             Department Of Home, Government Of Rajasthan, Govt.
                                             Secretariat, Jaipur (Raj.)
                                    2.       That Additional Director General Of Police, Anti Human
                                             Trafficking Unit, Jaipur.
                                    3.       Superintendent Of Police, Jaipur Rural (Raj.)
                                    4.       S.h.o. Police Station Sanwar, District Ajmer (Raj.)
                                    5.       S.h.o. Police Station Phulera, District Jaipur (Raj.)
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Surendra Singh For Respondent(s) : Mr. Javed Choudhary, Addl. G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Judgment / Order

10/12/2021

Counsel for the petitioner does not want to press this habeas

corpus petition.

This Habeas Corpus Petition is accordingly, dismissed as

withdrawn.

(CHANDRA KUMAR SONGARA),J (PANKAJ BHANDARI),J

NIKHIL KR. YADAV /5