Bhawani Singh vs State Of Rajasthan
2023 Latest Caselaw 5017 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 573/2023

Bhawani Singh S/o Shri Ghewar Singh, Aged About 49 Years, At Present Lodged In Central Jail , Jodhpur Through His Wife Smt Saroj Kanwar W/o Shri Bhawani Singh, Aged About 46 Years, R/o Behind Rambhawan, Bagra Bheri Kila Road P.s. Nagori Gate, District Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Home Dept. Jaipur.

2. The Director General, (Jail), Jodhpur.

3. The Superintendent, Central Jail, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Kalu Ram Bhati For Respondent(s) : Mr. Anil Joshi, GA-cum-AAG

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Order

19/05/2023

1. Counsel for the petitioner in view of the judgment of this

Court in Vipin @ Vinkesh @ Vika Vs. State of Rajasthan and Ors. :

D.B. Criminal Writ Petition No.166/2023, decided on 25.04.2023

seeks withdrawal of the writ petition with liberty to take

appropriate proceedings at appropriate stage.

2. In view of the submissions made, the petition is dismissed as

withdrawn with liberty as aforesaid.

(RAJENDRA PRAKASH SONI),J (ARUN BHANSALI),J

54-Anshul/-

Powered by TCPDF (www.tcpdf.org)