Rajendra Singh vs State
2021 Latest Caselaw 18107 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5464/2021

Rajendra Singh S/o Raan Singh, Aged About 36 Years, B/c Rajput, R/o Parawa, Tehsil Chitalwana, Dist. Jalore (Raj.).

----Petitioner Versus

1. State, Through Its Secretary, Dept. Of Home, Government Secretary, Rajasthan, Jaipur.

2. The Director General Of Police, State Of Rajasthan, Jaipur.

3. The Inspector General Of Police, Jodhpur Range, Jodhpur.

4. The Superintendent Of Police, Jalore, Dist. Jalore.

5. The Station House Officer, P.s. Chitalwana, Dist. Jalore.

6. Hari Ram S/o Sh. Dhukla Ram, B/c Bishnoi, R/o Village Parawa, Tehsil Chitalwana, Dist. Jalore (Raj.).

----Respondents

For Petitioner(s) : Mr. Teja Ram For Respondent(s) : Mr. Mool Singh Bhati, PP Mr. Dinesh Vishnoi

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

01/12/2021

Learned counsel for the petitioner submits that he does not

want to press the present misc. petition at this stage, however,

seeks a liberty to file a representation to the Superintendent of

Police, Jalore.

Accordingly, the misc. petition is dismissed as not pressed at

this stage with liberty, as prayed for.

(VINIT KUMAR MATHUR),J

28-SanjayS/-

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