Rajesh @ Monu S/O Shri Shivcharan vs State Of Rajasthan
2021 Latest Caselaw 2403 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Criminal Writ Petition No. 932/2021

                                   Rajesh @ Monu S/o Shri Shivcharan, Aged About 29 Years, R/o
                                   Mahanandpura, Jalokhara, Police Station Sadar Gangapurcity,
                                   District Sawai Madhopur (Raj.) (At Present Confined In Central
                                   Jail Sewar, Bharatpur) Through His Cousin Brother - Akshay
                                   Kumar Meena S/o Shri Shankar Lal Meena, Aged About 26 Years,
                                   R/o      Mahanandpura,         Jalokhara,           Police       Station   Sadar
                                   Gangapurcity, District Sawai Madhopur (Raj.)
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Inspector General, Prison,
                                            Jaipur.
                                   2.       The District Parole Advisory Committee, Through The
                                            District Magistrate, Sawai Madhopur.
                                   3.       The Superintendent, Central Jail, Sewar, Bharatpur.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. B R Choudhary through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.) HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA (V.J.)

Judgment / Order

10/06/2021

Counsel for the petitioner does not want to press the present

criminal writ petition.

Accordingly, present D.B. Criminal Writ Petition is dismissed

as withdraw.

(CHANDRA KUMAR SONGARA (PANKAJ BHANDARI (V.J.)),J (V.J.)),J

ARTI SHARMA /12

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