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Bhanwar Singh S/O Shri Satya ... vs The State Of Rajasthan
2023 Latest Caselaw 23 Raj/2

Citation : 2023 Latest Caselaw 23 Raj/2
Judgement Date : 2 January, 2023

Rajasthan High Court
Bhanwar Singh S/O Shri Satya ... vs The State Of Rajasthan on 2 January, 2023
Bench: Pankaj Mithal, Shubha Mehta
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  D.B. Special Appeal Writ No. 1157/2022
                                   Bhanwar Singh S/o Shri Satya Narain Singh, Aged About 42
                                   Years, R/o Lambaharisingh, P.s. Lambaharisingh, District Tonk,
                                   Presently Working As Constable, Belt No.1007, Police Line, Tonk
                                   (Rajasthan).
                                                                                                            ----Appellant
                                                                          Versus
                                   1.      The    State       Of     Rajasthan,         Through          The   Secretary,
                                           Department Of Homes, Secretariat, Jaipur (Rajasthan).
                                   2.      Director General Of Police, Rajasthan, Jaipur.
                                   3.      Superintendent Of Police, Tonk.
                                                                                                         ----Respondents

For Appellant(s) : Mr. Vinayak Kumar Joshi

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MRS. JUSTICE SHUBHA MEHTA Order

02/01/2023

1. Heard learned counsel for the petitioner-appellant.

2. The petitioner-appellant has preferred this appeal against the

judgment and order dated 14.09.2022 passed by the Writ Court

dismissing his writ petition.

3. Learned counsel for the petitioner-appellant, after some

initial arguments, submits that he may be permitted to withdraw

the appeal.

4. In view of the statement so made by the learned counsel

appearing for the petitioner-appellant, the appeal dismissed as

withdrawn.

(SHUBHA MEHTA),J (PANKAJ MITHAL),CJ

KAMLESH KUMAR/RAJAT/3

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