Moola Ram vs The State Of Rajasthan ...
2023 Latest Caselaw 979 Raj

[2023/RJJD/002013]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 16/2023

Moola Ram S/o Dhana Ram, Aged About 28 Years, B/c Nai, R/o Pundalota, Tehsil Degana, District Nagaur (Rajasthan).

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary Of Home Affairs Department, Govt. Of Rajasthan, Jaipur.

2. The Superintendent Of Police, Nagaur.

3. The S.h.o., Police Station Kotwali, District Nagaur.

4. Rakesh S/o Diya Ram, B/c Jat, R/o Pundalota, Tehsil Degana, District Nagaur (Rajasthan).

5. Kalu S/o Shokat, B/c Musalman, R/o Pundalota, Tehsil Degana, District Nagaur (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Ramchander Khichi, Mr. Rohitash Singh Rathore For Respondent(s) : Mr. M.A. Siddiqui, AAG with Mr. A.R.

Malkani

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

Judgment / Order

24/01/2023

Learned counsel for the petitioner wants to withdraw this

habeas corpus petition.

Hence, this habeas corpus petition is dismissed as

withdrawn.

(FARJAND ALI),J (VIJAY BISHNOI),J 59-msrathore/-

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