Rakesh Kumar Son Of Shri Roshan Lal ... vs State Of Rajasthan
2021 Latest Caselaw 7493 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

           D.B. Habeas Corpus Petition No. 365/2021

Rakesh Kumar Son Of Shri Roshan Lal Jain, Aged About 51
Years, Resident Of 52/7, Sector-5, Pratap Nagar, Sanganer,
Jaipur.
                                                                           ----Petitioner
                                       Versus
1.        State    Of      Rajasthan,           Through             Home      Secretary,
          Department Of Home, Secretariat, Jaipur.
2.        Commissioner Of Police, Jaipur.
3.        S.h.o., Police Station Sanganer, Jaipur.
4.        The Additional Director General Of Police, Anti Human
          Trafficking Unit, Police Head Quarter, Jaipur.
5.        Mrs. Anjana Saini Wife Of Shri Satyanarayan Saini,
          Permanent      Resident        Of     1258,       Acharyon         Ka   Rasta,
          Kishanpole Bazar, Jaipur. At Present Residing At Near
          Nathmal Tent House, 80 Feet Road, F-Sector, Govind
          Nagar,    Agrasen          Chowk,         Masani           Road,     Mathura,
          Uttarpradesh.
6.        Harsh Saini Son Of Shri Satyanaryan Saini, Permanent
          Resident Of 1258, Acharyon Ka Rasta, Kishanpole Bazar,
          Jaipur. At Present Residing At Near Nathmal Tent House,
          80 Feet Road, F-Sector, Govind Nagar, Agrasen Chowk,
          Masani Road, Mathura, Uttarpradesh.
                                                                      ----Respondents

For Petitioner(s) : Mr. D.K. Dixit For Respondent(s) : Mr. Javed Choudhary, Addl. Govt. Adv.

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 the present

Habeas Corpus Petition.

                                                                                    (2 of 2)                    [HC-365/2021]



                                             Accordingly,   Habeas        Corpus        Petition        is   dismissed   as

                                       withdrawn.




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

                                       ARTI SHARMA /46

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