Gajendra Singh S/O Late Shri ... vs State Of Rajasthan
2021 Latest Caselaw 2415 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Criminal Writ Petition No. 934/2021

                                   Gajendra Singh S/o Late Shri Shivcharan, R/o Sewar, Police
                                   Station Sewar, District Bharatpur (Raj.) (At Present Confined In
                                   Central Jail Sewar, Bharatpur) Through His Brother- Devi Singh
                                   S/o Late Shri Shivcharan, Aged About 38 Years, R/o Sewar,
                                   Police Station Sewar, District Bharatpur (Raj.).
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Inspector General, Prison,
                                            Jaipur.
                                   2.       The District Parole Advisory Committee, Through The
                                            District Magistrate, Bharatpur.
                                   3.       The Superintendent, Central Jail Sewar, Bharatpur.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Govind Prasad Rawat 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 /13

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