Rajveer Singh vs State Of Rajasthan And Ors ...
2023 Latest Caselaw 6726 Raj/2

Rajasthan High Court

Rajveer Singh vs State Of Rajasthan And Ors ... on 13 December, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:39426]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Criminal Writ Petition No. 271/2015

                                    Rajveer Singh son of Shri Amar Singh, aged about 34 years, R/o
                                    246, Officers Campus, Sirsa Road, Khatipura, Jaipur.
                                                                                             ----Accused-Petitioner
                                                                        Versus
                                    1.State of Rajasthan through Home Secretary, Secretariat,
                                    Jaipur.
                                    2.Police Commissioner, Jaipur.
                                    3.Additional Police commissioner, Jaipur West.
                                    4.S.H.O. Police Station Vaishali Nagar, Jaipur.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Rajesh Choudhary For Respondent(s) : Mr. Riyasat Ali, 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/692

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