Chaina Ram vs State
2021 Latest Caselaw 11293 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 439/2020

Chaina Ram S/o Sh. Kanaram, Aged About 40 Years, At Present Lodged In Central Jail, Ajmer Through His Wife Jhankari Devi W/o Sh. Chaina Ram, B/c Meghwal, Aged About 38, R/o Village Chugni, Charharon Ki Dhani, P.s. Molasar, Tehsil Didwana District Nagaur.

----Petitioner Versus

1. State, Through Secretary Of Home Dept. Jaipur.

2. The District Collector, Nagaur.

3. The Superintendent, Central Jail, Ajmer.

----Respondents

For Petitioner(s) : Mr. Kalu Ram Bhati For Respondent(s) : Mr. Farzand Ali, G.A.-cum-A.A.G.

Mr. K.S. Rajpurohit, AAG Mr. Abhishek Purohit

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

22/07/2021

At this stage, Shri Bhati craves liberty to withdraw the

instant writ petition seeking leave that the petitioner may be

allowed to file a fresh parole writ petition in view of the newly

promulgated Rules of 2021.

Ordered accordingly.

(MANOJ KUMAR GARG),J (SANDEEP MEHTA),J 12-Sudhir Asopa/Devesh/-

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