Dinesh Gurjar Son Of Late Shri ... vs State Of Rajasthan
2022 Latest Caselaw 6861 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              D.B. Habeas Corpus Petition No. 322/2022

                                   Dinesh Gurjar Son Of Late Shri Deshraj, Aged About 22 Years,
                                   R/o Kishan Ki Jhopari, At Present Shyosinghpura, P.s. Batoda,
                                   District Sawai Madhopur.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Secretary, Department Of
                                            Home, Government Of Rajasthan, Secretariat, Jaipur.
                                   2.       Superintendent Of Police, Sawai Madhopur.

                                   3.       Station House        Officer,      P.s.    Batoda,      District   Sawai
                                            Madhopur.
                                   4.       The Additional Director General Of Police, Anti Human
                                            Trafficking Unit, Jaipur.
                                   5.       Vishnu Son Of Somraj, R/o Jagdipura, P.s. Balghat, Tehsil
                                            Todabhim, District Karauli.
                                   6.       Govind Son Of Somraj, R/o Jagdipura, P.s. Balghat, Tehsil
                                            Todabhim, District Karauli.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Mohd. Zuber for Mr Jiya Ur Rahman For Respondent(s) : Mr. Pushpendra Pandey For State : Mr. N.S. Gurjar, Asst.G.A.

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

Judgment / Order

21/10/2022

Counsel for the petitioner does not want to press the present

habeas corpus petition.

Accordingly, present Habeas Corpus Petition is dismissed as

withdrawn.

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

ARTI SHARMA /5

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