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Harsh Kumawat S/O Shri Mohan ... vs State Of Rajasthan
2021 Latest Caselaw 7495 Raj/2

Citation : 2021 Latest Caselaw 7495 Raj/2
Judgement Date : 10 December, 2021

Rajasthan High Court
Harsh Kumawat S/O Shri Mohan ... 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. 277/2021
                                    Harsh Kumawat S/o Shri Mohan Kumawat, Aged About 35 Years,
                                    Resident   Of     Village   Sewa, Tehsil Wazirpur, District
                                    Sawaimadhopur, Rajasthan At Present Resident Of 261/801,
                                    Pratap Nagar, Jaipur, Rajasthan.
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.       State Of Rajasthan, Through The Principal Secretary,
                                             Home     Department,  Government    Of    Rajasthan,
                                             Secretariat, Jaipur.
                                    2.       Commissioner Of Police, Jaipur.
                                    3.       Sho, Police Station, Pratap Nagar, Jaipur
                                    4.       Hanuman Gurjar Alias Hanu S/o Shri Babulal Gurjar,
                                             Resident Of Village Motipura, Tehsil Gangapur City,
                                             District Sawaimadhopur, Rajasthan.
                                    5.       Rohit Meena S/o Unknown, Resident Of Gangapur City,
                                             District Sawaimadhopur, Rajasthan.
                                    6.       Priyanka Gupta D/o Unknown, Resident Of 262/801,
                                             Pratap Nagar, Jaipur, Rajasthan.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Rajeev Kumar Sharma for Mr. Umashanker Pandey For Respondent(s) : Mr. Javed Choudhary, Add. 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 /6

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