Rajesh @ Raju S/O Shri Sahmaal vs State Of Rajasthan
2022 Latest Caselaw 7875 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Criminal Writ Petition No. 669/2022

                                   Rajesh @ Raju S/o Shri Sahmaal, Aged About 31 Years, R/o
                                   Baberi Police Station Harsora, Tehsil Bansur, District Alwar (Raj)
                                   (The Petitioner Is Serving His Sentence In Central Jail Alwar)
                                   Through His Wife Sunita Devi W/o Shri Rajesh Aged About 31
                                   Years R/o Village Baberi Tehsil Bansur, District Alwar (Raj)
                                                                                                         ----Petitioner
                                                                        Versus
                                   1.       State   Of   Rajasthan,        Through         The       Secretary,   Home
                                            Government Secretariat, Jaipur
                                   2.       The District Magistrate, Alwar
                                   3.       Superintendent Central Jail, Alwar (Raj)
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Girdhari Lal Gupta For Respondent(s) : Mr. Rajendra Yadav, G.A.-cum-AAG with Mr. N.S. Gurjar, Asst.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

16/12/2022

Counsel for the petitioner does not want to press the present

Criminal Writ Petition.

Accordingly, present Criminal Writ Petition is dismissed as

withdrawn.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /6

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