Sunil vs State Of Rajasthan
2022 Latest Caselaw 10539 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 212/2022

Sunil S/o Kishan Lal, Aged About 25 Years, 21 Ml, Sri Ganganagar, Chunawad, Sri Ganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Ministry Of Home Affairs, Government Of Rajasthan, Jaipur.

2. The Superintendent Of Police, Sri Ganganagar.

3. The Sho, Police Station Chunawad, District Sri Ganganagar.

4. Subhash Chander S/o Harpal Ram, Rajpura, Abohar, Bahavwala, Fajilka, Punjab.

----Respondents

For Petitioner(s) : Mr. Rajendra Choudhary For Respondent(s) : Mr. M.A.Siddiqui, GA-cum-AAG Mr. A.R.Malkani

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

16/08/2022

Learned counsel for the petitioner wants to withdraw this

habeas corpus petition, however, seeks liberty for the petitioner to

avail appropriate remedy available to him under the law.

Accordingly, this habeas corpus petition is dismissed as

withdrawn with the liberty sought for.

(FARJAND ALI),J (VIJAY BISHNOI),J

3-AjaySingh/-

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