Sarafraj Mohd. Son Of Late Ishaq ... vs State Of Rajasthan
2021 Latest Caselaw 5994 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               S.B. Criminal Writ Petition No. 867/2021

                                   Sarafraj Mohd. Son Of Late Ishaq Mohd., R/o Hat Chowk, Aklera
                                   District Jhalawar Through His Son Sohil Khan Son Of Sarafraj
                                   Mohammad Aged About 35 Years R/o Hat Chowk, Aklera District
                                   Jhalawar (At Present Confined At Central Jail Jaipur)
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Director General Of Prison
                                            Rajasthan Jaipur
                                   2.       Joint Secretary, Government Of India, Home Department,
                                            New Delhi
                                   3.       Deputy Secretary Home (Group-12), Department, Govt.
                                            Of Rajasthan, Jaipur
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Sameer Sharma For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/10/2021

Counsel for the petitioner does not want to press this

criminal writ petition.

Accordingly, Criminal Writ Petition is dismissed as withdrawn.

(PANKAJ BHANDARI),J

ARTI SHARMA /181

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