Tara Chand Gurjar S/O Shri Banwari ... vs State Of Rajasthan
2022 Latest Caselaw 4598 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              D.B. Habeas Corpus Petition No. 162/2021

                                   Tara Chand Gurjar S/o Shri Banwari Lal Gurjar, Aged About 28
                                   Years, R/o Village Todiya Ka Bas, Post Lekri, Tehsil Bansoor,
                                   District Alwar, Rajasthan.
                                                                                                        ----Petitioner
                                                                        Versus
                                   1.       State Of Rajasthan, Through Public Prosecutor.
                                   2.       Superintendent Of Police (S.p.), District Tonk, Rajasthan.
                                   3.       Station House Officer (S.h.o.), Police Station Aligarh,
                                            District Tonk, Rajasthan.
                                   4.       Dhanraj Saini S/o Shri Shankar Mali, R/o Village Pachala,
                                            Tehsil Aligarh, District Tonk, Rajasthan.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Pawan Sharma for Mr. Ravi Shanker Sharma through VC For Respondent(s) : Mr. N.S. Gurjar, AGA with Mr. Narendra Singh, SI, S.H.O., Sop, Tonk

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

Judgment / Order

07/07/2022

Counsel for the petitioner wants to withdraw the present

habeas corpus petition.

Accordingly, present Habeas Corpus Petition is dismissed as

withdrawn.

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

ARTI SHARMA /10

Powered by TCPDF (www.tcpdf.org)