Sunita vs State Of Rajasthan
2022 Latest Caselaw 14752 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 356/2022

Sunita W/o Gajanand, Aged About 26 Years, R/o Birkali Tehsil Nohar, District Hanumangarh (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary Department Of Home, Government Of Rajasthan, Jaipur.

2. Superintendent Of Police, Hanumangarh.

3. Station House Officer, Police Station - Nohar, District Hanumangarh.

4. Mahendr Singh S/o Anniram Meghwal, Aged About 50 Years, Resident Of 32 Ml Raisinghnagar, District Sriganganagar, (Raj.).

5. Najmi W/o Mahendra Meghwal, Aged About 47 Years, Resident Of 32 Ml Raisinghnagar, District Sriganganagar, (Raj.).

6. Sandeep S/o Mahendra Meghwal, Aged About 27 Years, Resident Of 32 Ml Raisinghnagar, District Sriganganagar, (Raj.).

7. Chandrabhan S/o Mahendra Meghwal, Aged About 24 Years, Resident Of 32 Ml Raisinghnagar, District Sriganganagar, (Raj.).

----Respondents

For Petitioner(s) : Mr Praveen Kumar For Respondent(s) : Mr. MA Siddiqui, GA-cum-AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

15/12/2022

Learned counsel for the petitioner has submitted that he

does not want to press this habeas corpus petition, however,

seeks liberty for the petitioner to avail alternate remedy available

(2 of 2) [HC-356/2022]

to her under the law against the order dated 2.12.2022 passed by

the Sub Divisional Officer & Magistrate Nohar in her application

under Section 97-98 CrPC.

Accordingly, this habeas corpus. petition is dismissed as not

pressed with the liberty as prayed for.

(MANOJ KUMAR GARG),J (VIJAY BISHNOI),J

SURABHII/47-

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