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Deepika Sharma Mansoori Alias ... vs The State Of Rajasthan
2021 Latest Caselaw 5701 Raj/2

Citation : 2021 Latest Caselaw 5701 Raj/2
Judgement Date : 21 October, 2021

Rajasthan High Court
Deepika Sharma Mansoori Alias ... vs The State Of Rajasthan on 21 October, 2021
Bench: Pankaj Bhandari, Madan Gopal Vyas
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  D.B. Habeas Corpus Petition No. 309/2021

                                    Deepika Sharma Mansoori Alias Joya D/o Niranjan Lal Sharma,
                                    Aged About 26 Years, R/o Plot No. 20, R.c.c. Colony, Shikariyon
                                    Ki Mori, Near Star Garden, Ramganj, Jaipur, Rajasthan.
                                                                                                            ----Petitioner
                                                                           Versus
                                    1.      The     State     Of       Rajasthan,      Through          Home   Secretary,
                                            Secretariat, Jaipur.
                                    2.      The Commissioner Of Police, Jaipur Metropolitan.
                                    3.      The     Dy.     Commissioner             Of     Police      (North),   Jaipur
                                            Metropolitan.
                                    4.      The S.h.o., Police Station Ramganj, Jaipur
                                    5.      Shahid Mohammand, S/o Shri Deen Mohammad, Aged
                                            About 30 Years, R/o 1235, Lakhera Gali, Village Mahuwa,
                                            Tehsil And District Dausa, At Present R/o Plot No. 20,
                                            R.c.c. Colony, Shikariyon Ki Mori, Near Star Garden,
                                            Ramganj, Jaipur, Rajasthan.
                                    6.      Deen Mohammad S/o                    Noor Mohammad, R/o                1235,
                                            Lakhera Gali, Village Mahuwa, Tehsil And District Dausa,
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Devendra Kumar Chauhan For Respondent(s) : Mr. Javed Chaudhary, Addl G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE MADAN GOPAL VYAS Judgment / Order

21/10/2021

Counsel for the petitioner does not want to press this Habeas

Corpus Petition.

Accordingly, this Habeas Corpus Petition is dismissed.

(MADAN GOPAL VYAS),J (PANKAJ BHANDARI),J

NIKHIL KR. YADAV /20

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