Smt Sheela Kumari W/O Sh. Akshay ... vs State Of Rajasthan
2021 Latest Caselaw 7489 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                               D.B. Habeas Corpus Petition No. 226/2021
                                    Smt Sheela Kumari W/o Sh. Akshay Kumar, Aged About 31
                                    Years, R/o Sunderpura, Teshil Kotputli District Jaipur (Raj.)
                                    303108
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.       State Of Rajasthan, Through Additional Chief Secretary,
                                             Department Of Home, Government Of Rajasthan, Govt.
                                             Secretariat, Jaipur (Raj.)
                                    2.       Superintendent Of Police, Alwar District Alwar (Raj.)
                                    3.       Station House Officer, P.s. Tijara District Alwar.
                                    4.       That Additional Director General Of Police, Anti Human
                                             Trafficking Unit, Jaipur.
                                    5.       Raju S/o Sh. Phool Singh, R/o Ward No. 02, Surajgarh,
                                             Tehsil Surajgarh District Jhunjhunu.
                                    6.       Sokaran S/o Sh. Phool Singh, R/o Ward                          No.   02,
                                             Surajgarh, Tehsil Surajgarh District Jhunjhunu.
                                    7.       Ashok S/o Sh. Suresh, R/o Dhana Pacheri, Surajgarh,
                                             Tehsil Surajgarh District Jhunjhunu.
                                    8.       Toni S/o Sh. Miththu, R/o Dhani Banda, Tehsil Tijara
                                             District Alwar.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Vikas Kumar Jakhar 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 /4

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