Rahul Yadav S/O Toalram vs State Of Rajasthan
2022 Latest Caselaw 7916 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              D.B. Habeas Corpus Petition No. 330/2022

                                   Rahul Yadav S/o Toalram, R/o Suket District Kota (Raj.)
                                                                                                            ----Petitioner
                                                                         Versus
                                   1.       State    Of      Rajasthan,           Through             Secretary,   Home
                                            Department Secretariat, Jaipur (Rajasthan)
                                   2.       Superintendent Of Police, Kota.
                                   3.       S.h.o. Police Station, Suket, District Kota.
                                   4.       Additional    Director       General        Of     Police,     Anti    Human
                                            Trafficking, Unit Jaipur, (Raj.)
                                                                                                        ----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. N.S. Gurjar, Asst.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment / Order

19/12/2022

No one has put in appearance on behalf of the petitioner.

No one had appeared on 25.11.2022 & 12.12.2022.

Accordingly, present Habeas Corpus Petition is dismissed for

non prosecution.

(SHUBHA MEHTA),J (PANKAJ BHANDARI),J

ARTI SHARMA /5

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