Narayan Sai vs Jail Superintendent
2021 Latest Caselaw 9746 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc. Appli No. 148/2021

1. Narayan Sai S/o Shri Asharam Ji Bapu, Aged About 49 Years, Presently Lodged In Lajpur Central Prison At Surat, Gujarat.

2. Deepak Yadav S/o Shri Ram Kumar Yadav, Aged About 30 Years, 183, Sriram Nagar A, Kalwar Road, Jhotwara, Jaipur, Rajasthan.

----Petitioners Versus

1. Jail Superintendent, Central Prison, Jodhpur.

2. District Collector, Jodhpur.

3. State Of Rajasthan, Through Its Chief Secretary.

----Respondents

For Petitioner(s) : Mr. Sanjeev Punalekar, Sr. Advocate assisted by Mr. Tej Singh and Dharam Raj For Respondent(s) : Mr. Gaurav Singh, PP Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment

07/06/2021

Shri Sanjeev Punalekar, learned Senior Advocate urges that

he may be allowed to withdraw the instant misc. application

leaving the petitioners at liberty to prosecute the writ petition filed

by them seeking appropriate direction for treatment of the

applicant Narayan Sai's father i.e, the appellant Asharam @

Ashumal. Accordingly, the instant misc. application is dismissed as

withdrawn with the liberty prayed for.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J 1-Sudhir Asopa/-

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