Ladhu Ram Vagri vs The State Of Rajasthan
2021 Latest Caselaw 7505 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 43/2021

Ladhu Ram Vagri S/o Shri Natha Ram, Aged About 58 Years, Resident Of Bhanwari Swaroopganj, Tehsil Pindwara District Sirohi.

----Petitioner Versus

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

2. Inspector General Of Police, Jodhpur Range, Jodhpur.

3. The Superintendent Of Police, Sirohi.

4. Dy. Superintendent Of Police, Circle Pindwara District Sirohi.

5. The Station House Officer, Police Station Swaroopganj District Sirohi.

6. Rohit S/o Raju Bhai, By Caste Thakor, Resident Of Khodiyar Nagar, Near Hero Honda Showroom, Palanpur District Banaskantha (Gujarat).

----Respondents

For Petitioner(s) : Mr. Dhanraj Vaishnav For Respondent(s) : Mr. Farzand Ali, AAG-cum-GA

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

Judgment

17/03/2021

Learned counsel Shri Vaishnav has moved an interlocutory

application (No.01/2021) for withdrawal of the instant habeas

corpus petition on the ground that the corpus has been traced out.

Thus, the application is allowed. The habeas corpus petition is

dismissed as withdrawn. Rule is discharged.

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

44-Sudhir Asopa/-

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