Rahul Kumar vs State Of Rajasthan
2022 Latest Caselaw 12601 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 295/2022

Rahul Kumar S/o Mohan Lal, Aged About 22 Years, Resident Of Ward No. 7, Dhani Khichdan, 9 K R W Karadwala, Tehsil Sadulsahar District Sriganganagar (Rajasthan).

----Petitioner Versus

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

2. The Superintendent Of Police, Sriganganagar.

3. Kuldeep Singh S/o Ajeet Singh, Village Karnoli Tehsil And District Fateyabad (Haryana).

4. Moochand Manda S/o Not Known, Resident Of Village Binjbyala, Tehsil Padampur District Sriganganagar (Raj.).

5. Ranveer Saharan S/o Motiram, Resident Of Village Nukera, Tehsil Sangariya District Hanumangarh (Raj.).

----Respondents

For Petitioner(s) : Mr. Ankur Limba For Respondent(s) : Mr. MA Siddiqui, GA-cum-AAG assisted by Mr. AR Malkani

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

20/10/2022

Learned counsel for the petitioner has submitted that he

wants to withdraw this habeas corpus petition.

Accordingly, this habeas corpus petition is dismissed as

withdrawn.

(FARJAND ALI),J (VIJAY BISHNOI),J 20-mohit/-

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