Citation : 2023 Latest Caselaw 2884 Raj/2
Judgement Date : 1 August, 2023
[2023:RJ-JP:16130]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 3414/2021
1. Varsha Gaur Daughter Of Shri Ramesh Chandra Gaur,
Aged About 26 Years, Current Resident Of 67, Laxmi
Nagar, Tonk Road, Jaipur (Raj.)
2. Pawan Gaur Son Of Shri Lalit Kishor, Aged About 29
Years, Current Resident Of 67, Laxmi Nagar, Tonk Road,
Jaipur (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Govt Of
Rajasthan, Jaipur.
2. Director General Of Police, Police Headquarter, Lal Kothi,
Jaipur.
3. Police Commissioner, Police Commissionerate M.i. Road
Jaipur.
4. Dy Commisioner Of Police, Jaipur East, Gopalpura Puliya,
Tonk Road, Jaipur.
5. Manvendra Singh S/o Not Known, Tatkalin Thanadhikari,
Police Station Bajaj Nagar Jaipur East.
6. Praksh Ram S/o Not Known, Tatkalin Karyawahak
Thanadhikari, Police Station Bajaj Nagar Jaipur East.
7. Mool Chand Meena S/o Not Known, Asi, Anusandhan
Adhikari, Bajaj Nagar Jaipur East.
----Respondents
For Petitioner(s) : Mr. Devendra Kumar Sharma Mr. Pawan Gaur For Respondent(s) :
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
01/08/2023
Counsel for the petitioners seeks permission to withdraw the
present writ petition.
[2023:RJ-JP:16130] (2 of 2) [CW-3414/2021]
Permission as sought for is allowed.
Accordingly, the present writ petition is dismissed as
withdrawn.
Since the main petition has been dismissed as withdrawn,
stay application and all other pending application/s, if any, also
stands dismissed.
(GANESH RAM MEENA),J
ARTI SHARMA/42
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