Koushik vs State Of Rajasthan
2021 Latest Caselaw 7504 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 74/2021

Koushik S/o Jay Pal, Aged About 26 Years, 4 Ffb, Kanwarpura, P.s. Gajsinghpur Tehsil Raisinghnagar District Sri Ganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Home And Affairs, Government Of Rajasthan, Secretariat, Jaipur.

2. The Superintendent Of Police, Sri Ganganagar.

3. The Station House Officer, Police Station Matili Rathan District Sri Ganganagar.

4. Sub Divisional Magistrate, Sri Ganganagar.

5. Tehsildar And Executive Magistrate, Sri Ganganagar.

6. Centre Manager, One Stop Centre (Sakhi), Sri Ganganagar.

                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr. S.R. Godara
                                   For Respondent(s)           :     --

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment

17/03/2021

Learned counsel Shri Godara states that the instant habeas

corpus petition has become infructuous. Thus, the same is

dismissed as such.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

72-Sudhir Asopa/-

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