Ghanshyam Gupta vs The State Of Rajasthan ...
2025 Latest Caselaw 10832 Raj

Rajasthan High Court - Jodhpur

Ghanshyam Gupta vs The State Of Rajasthan ... on 26 August, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:38009-DB]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                 D.B. Habeas Corpus Petition No. 315/2025
                                   Ghanshyam Gupta S/o Shri Bhanu Prakash Gupta, Aged About
                                   37 Years, Resident Of Ward No 3, Near Surana Hospital, Bhadra,
                                   Tehsil Bhadra, District Hanumangarh
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       The State Of Rajasthan, Through Secretary, Department
                                            Of Home Government Of Rajasthan Secretariat Jaipur.
                                   2.       Inspector General Of Police, Bikaner Range, Bikaner.
                                   3.       District Collector, Hanumangarh.
                                   4.       The Superintendent Of Police, Hanumangarh.
                                   5.       Station House Officer, Police Station Bhadra District
                                            Hanumangarh.
                                   6.       Ibrahin Teli S/o Yasin Khan, Resident Of Village Bhirani
                                            Tehsil Bhadra District Hanumangarh.
                                   7.       Abdul Rehman S/o Ibrahim Teli, Resident Of Village
                                            Bhirani Tehsil Bhadra District Hanumangarh.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Sumer Singh Gaur
                                   For Respondent(s)            :     Mr. Deepak Choudhary, AAG assisted
                                                                      by Mr. K.S. Kumpawat, AAAG


                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

HON'BLE MR. JUSTICE RAVI CHIRANIA Judgment

26/08/2025

Learned counsel for the petitioner wants to withdraw the

above mentioned habeas corpus petition.

Hence, the present habeas corpus petition filed by the

petitioner is hereby dismissed as withdrawn.

(RAVI CHIRANIA),J (MANOJ KUMAR GARG),J 12-Ishan/-

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