Manish Dixit S/O Shri Girish Dixit vs State Of Rajasthan
2021 Latest Caselaw 4158 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               D.B. Criminal Writ Petition No. 1423/2021

Manish Dixit S/o Shri Girish Dixit, Aged About 52 Years, R/o 142,
Milap Nagar, Tonk Road, Police Station Bajaj Nagar, Jaipur
( Rajasthan) ( Presently On Permanent Parole Since Year 2013)
                                                                          ----Petitioner
                                      Versus
1.       State    Of   Rajasthan,         Through        The       Secretary     Home
         Government Secretariat, Jaipur.
2.       The     Deputy     Secretary,         Government            Of     Rajasthan,
         Department        Of      Home        (     Group-12),           Government
         Secretariat, Jaiupr ( Raj.)
3.       The Director General Of Prisons, Directorate Prisons,
         Rajasthan, Ghatgate, Jaipur ( Raj.)
4.       The District Magistrate, Jaipur.
5.       Superintendent Central Jail, Jaipur.
                                                                    ----Respondents

For Petitioner(s) : Mr. Anshuman Saxena (through VC) For Respondent(s) : Ms. Rekha Madhnani, AGC

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Judgment / Order

31/08/2021

This criminal writ petition has been preferred on

behalf of the petitioner seeking direction for the

respondents to release the petitioner in view of the order

dated 28.3.2021 (Annex.3) passed by the State

Government.

After attempting to argue the matter on merits for

quite some time, learned counsel for the petitioner has

submitted that he wants to withdraw this criminal writ

(2 of 2) [CRLW-1423/2021]

petition with liberty for the petitioner to file a

representation before the competent authority with a

prayer to grant him the benefit as per the above referred

order passed by the State Government.

In view of the submissions made by learned counsel

the petitioner, this criminal writ petition is dismissed as

withdrawn with the liberty sought for.

(GOVERDHAN BARDHAR),J (VIJAY BISHNOI),J

19 - MAHENDRA SINGH RATHORE

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