Tiku Ram vs The State Of Rajasthan
2022 Latest Caselaw 10834 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

D.B. Habeas Corpus Petition No. 216/2022

Tiku Ram S/o Pema Ram, Aged About 42 Years, By Caste Jat (Obc), Resident Of Bajiyon Ki Dhani, Village Kejana, Police Station Makrana, District Nagaur (Rajasthan) 341502.

----Petitioner Versus

1. The State Of Rajasthan, Through The Principal Secretary, Department Of Home, Govt. Of Rajasthan, Secretariat, Jaipur (Rajasthan).

2. The Superintendent Of Police, District Nagaur.

3. The Station House Officer, Police Station Makrana, District Nagaur.

4. Dilip Lega S/o Unknown, Resident Of Makrana, Police Station Makrana, District Nagaur (Rajasthan).

5. Nemichand Hantwal S/o Ratan Lal Hantwal, Aged About 26 Years, Resident Of Ward No. 05, Badaganv, Bubana, District Sikar, Rajasthan 332703.

----Respondents

For Petitioner(s) : Mr. Rajak Khan Haidar

For Respondent(s) : Mr. A.R. Malkani for Mr. M. A.

Siddiqui, GA-cum-AAG

Mr. Bajrang Lal Verma, Mr. Giriraj

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE UMA SHANKER VYAS

(2 of 2) [HC-216/2022]

Judgment / Order

24/08/2022

Learned counsel for the petitioner wants to withdraw

this habeas corpus petition.

Hence, this habeas corpus petition is dismissed as

withdrawn.

(UMA SHANKER VYAS),J (VIJAY BISHNOI),J

30-msrathore/-

Powered by TCPDF (www.tcpdf.org)