Reena W/O Sh. Rinku vs State Of Rajasthan
2022 Latest Caselaw 5365 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          D.B. Habeas Corpus Petition No. 236/2022

Reena W/o Sh. Rinku, Aged About 30 Years, R/o Jaymat District
Nuh Mewat (Haryana).
                                                                         ----Petitioner
                                     Versus
1.      State Of Rajasthan, Through Additional Chief Secretary,
        Department Of Home, Government Of Rajasthan, Govt.
        Secretariat, Jaipur (Raj.)
2.      That Additional Director General Of Police, Anti Human
        Trafficking Unit, Jaipur.
3.      Commissioner, Police Commissionerate, Lal Kothi, Tonk
        Road, Jaipur.
4.      Deputy Police Commissioner (South), Government Hostel,
        Jaipur.
5.      Superintendent Of Police, Bhiwadi District Alwar.
6.      Station House Officer, P.s. Kishangarhbas (District Police
        Bhiwadi) District Alwar.
7.      Child     Welfare    Society,      Shivaji      Park,     Alwar,      Through
        President.
8.      Kala    S/o   Mangi      Lal,     R/o     Khanpur.        P.s.    And   Tehsil
        Kishangarhbas District Alwar.
                                                                  ----Respondents

For Petitioner(s) : Mr. Arafat Hussain for Mr. Sanjay Khan For Respondent(s) : Mr. N.S. Gurjar, AGA

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

01/08/2022

Counsel for the petitioner does not press the present habeas

corpus petition.

(2 of 2) [HC-236/2022]

Accordingly, present Habeas Corpus Petition is dismissed as

withdrawn.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /14

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