Bhajan Meena @ Bahadur S/O Shri ... vs The State Of Rajasthan
2023 Latest Caselaw 135 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Criminal Writ Petition No. 713/2022

                                   Bhajan Meena @ Bahadur S/o Shri Harphool Meena, Aged About
                                   35 Years, R/o Mahtonkapura, Police Station Kotwali, District
                                   Karauli (Raj.), (At Present Confined In Central Jail Jaipur (Raj.)
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       The State Of Rajasthan, Through Inspector General Of
                                            Prisons, Directorate Prisons, Ghatgate, Jaipur.
                                   2.       The District Parole Advisory Committee, Through The
                                            District Magistrate, Jaipur (Raj.)
                                   3.       The Superintendent Central Jail, Jaipur (Raj.)
                                                                                                    ----Respondents

For Petitioner(s) : Mr. T.C. Swami For Respondent(s) : Mr. G.S. Rathore, G.A.-cum-AAG

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

Judgment / Order

04/01/2023

Counsel for the petitioner does not want to press the present

Criminal Writ Petition. He seeks liberty to avail alternative remedy.

Accordingly, present Criminal Writ Petition is dismissed as

withdrawn with liberty as prayed for.

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

ARTI SHARMA /4

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