Haluka S/O Shri Lakhan Singh vs State Of Rajasthan (2023:Rj-Jp:39520)
2023 Latest Caselaw 6719 Raj/2

Rajasthan High Court

Haluka S/O Shri Lakhan Singh vs State Of Rajasthan (2023:Rj-Jp:39520) on 13 December, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:39520]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Criminal Writ Petition No. 933/2023

                                    Haluka S/o Shri Lakhan Singh, R/o Babripura, P.S. Baseri, Dist
                                    Dholpur (Raj.) (At Present Confined In Open Air Camp Shree
                                    Kalyan Bhumi Gou Sewa Sadan, Shri Ganganagar) Through His
                                    Brother - Udaiveer S/o Shri Lakhan Singh, Aged About 24 Years,
                                    R/o Babripura, P.s. Baseri, Dist. Dholpur (Raj.)
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.      State Of Rajasthan, Through The Secretary, Department
                                            Of Home, Govt. Secretariat, Jaipur.
                                    2.      The Director General Of Prisons, Directorate Prison,
                                            Rajasthan, Jaipur.
                                    3.      The Superintendent, Central Jail, Shri Ganganagar.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Govind Prasad Rawat For Respondent(s) : Mr. Ghan Shaym Singh Rathore, GA cum AAG with Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

13/12/2023

Learned counsel for the petitioner wants to withdraw this

criminal writ petition.

The criminal writ petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/819

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