Smt. Bachchi W/O Late Sh. Sagaram vs The State Of Rajasthan
2021 Latest Caselaw 5796 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               D.B. Habeas Corpus Petition No. 299/2021

Smt. Bachchi W/o Late Sh. Sagaram, Aged About 30 Years, R/o,
Plot No. 55A, Vikas Puri-C, Hira Pura, Vaishali Nagar, Jaipur
(Rajasthan)
                                                                     ----Petitioner
                                    Versus
1.     The State Of Rajasthan, Through Principal Secretary,
       Home Department, Secretariat, Jaipur
2.     The D.g.p., Police Headquarters, Rajasthan Police, Jaipur.
3.     The      Superintendent        Of     Police,     Police    Headquarters,
       Rajasthan Police, Sikar (Rajasthan)
4.     S.h.o, Police Station, Udyog Nagar, Sikar (Rajasthan)
5.     Oma Ram S/o Sh. Balla Ram, R/o Near Filter Plant,
       Village Binchhaval, P.s. Binchhaval, Bikaner (Rajasthan)
6.     Dharma Ram S/o Sh. Balla Ram, R/o Filter Plant, Village
       Binchhaval, P.s. Binchhaval, Bikaner (Rajasthan)
7.     Mahaveer S/o Sh. Balla Ram, R/o Filter Plant, Village
       Binchhaval, P.s. Binchhaval, Bikaner (Rajasthan)
8.     Ghewar Ram S/o Unknown, R/o Filter Plant, Village
       Binchhaval, P.s. Binchhaval, Bikaner (Rajasthan)
                                                                  ----Respondents

For Petitioner(s) : Mr. Yogesh Kumar Gupta For Respondent(s) : Mr. N.S. Gurjar, Asst. G.A.

Mr. Jai Singh Basera, C.I., S.H.O. P.S. Karnivihar Mr. Amar Singh, P.S. Udhoy Nagar, Sikar

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

22/10/2021

Counsel for the petitioner states that the matter has become

infructuous.

(2 of 2) [HC-299/2021]

Accordingly, this Habeas Corpus Petition is dismissed as

having become infructuous.

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

NIKHIL KR. YADAV /22

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