Kishor Kumar S/O Shri Nagar Mal vs Shri Abhay Kumar
2021 Latest Caselaw 2492 Raj/2

                                                HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            BENCH AT JAIPUR

                                                         D.B. Civil Contempt Petition No. 341/2021
                                                                                 In
                                                         D.B. Criminal Writ Petition No. 684/2021

                                   Kishor Kumar S/o Shri Nagar Mal, Aged About 52 Years, R/o Village
                                   Kushalpura Police Station Dadiya Dist. Sikar (Raj.) (At Present In
                                   Open Air Camp Sanganer Jaipur) Through His Son Rahul Bhargav S/o
                                   Shri Kishor Kumar Bhargav Aged About 30 Years R/o Village
                                   Kushalpura Waya Piprali Police Station Dadiya Dist. Sikar (Raj.)

                                                                                                               ----Petitioner

                                                                              Versus

                                   1.          Shri Abhay Kumar, Principal Secretary, Department Of Home,
                                               Government Of Rajasthan, Government Secretariat, Jaipur
                                               (Raj.)

                                   2.          Shri Rajeev Dasot, Director General Of Prisons, Rajasthan,
                                               Chairman       Prisoners      Parole      Advisory         Committee   (State
                                               Committee) Rajasthan.

                                   3.          Shri Avichal Chaturvedi, District Magistrate, Sikar (Raj.)

                                   4.          Shri Rakesh Mohan Sharma, Superintendent, Central Jail
                                               Jaipur.

                                                                                                            ----Respondents

For Petitioner(s) : Mr. Anshuman Saxena, Advocate through video conferencing For Respondent(s) : Mr. Rajendra Yadav, Government Advocate cum Additional Advocate General

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Judgment / Order 28/06/2021

Learned counsel for the petitioner submits that he may be

permitted to withdraw the petition.

Ordered accordingly.

(MANOJ KUMAR VYAS),J (SABINA),J

Mohita /4

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