Subhash S/O Shri Lalaram vs The State Of Rajasthan ...
2023 Latest Caselaw 6593 Raj/2

Rajasthan High Court

Subhash S/O Shri Lalaram vs The State Of Rajasthan ... on 24 November, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:36132]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Criminal Writ Petition No. 1263/2023

                                   Subhash        S/o   Shri      Lalaram,       Aged      About       25     Years,   R/o
                                   Narayanpura Road, Chatarpura, Tehsil Bansur, Police Station
                                   Bansur, District Alwar (Raj.) (At Present Confined In Central Jail,
                                   Jaipur (Raj.),
                                   Through His Brother - Jaswant Singh S/o Shri Lalaram, Aged
                                   About 26 Years, R/o Dhani Lalwali, Village Prithvipura, Tehsil
                                   Bansur, Police Station Bansur, District Alwar (Raj.).
                                                                                                            ----Petitioner
                                                                          Versus
                                   1.       The    State     Of       Rajasthan,      Through          Home    Secretary,
                                            Secretariat, Jaipur (Raj.).
                                   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 Mr. Rajesh Kala For Respondent(s) : Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

24/11/2023

Learned counsel for the petitioner wants to withdraw this

criminal writ petition.

The criminal writ petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/1053

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