Ashok Kumar Baroliya Son Of Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 5575 Raj/2

                                   [2023:RJ-JP:26721]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No.
                                                                6222/2021

                                   Ashok     Kumar           Baroliya    Son      Of        Shri   Roodmal
                                   Baroliya, Resident Of Village Sangawala, Post Kaant
                                   Via Achrol, Police Station Amer, District Jaipur
                                   (Raj).
                                                                                             ----Petitioner
                                                                   Versus
                                   1.     State         Of      Rajasthan,          Through           Public
                                          Prosecutor.
                                   2.     Director General Of Police, Jaipur (Raj).
                                   3.     Additional         Commissioner          Of       Police,   Jaipur
                                          North Jaipur (Raj).
                                   4.     The Station House Officer, Police Station
                                          Amer, District Jaipur ( North) (Raj).
                                                                                        ----Respondents

For Petitioner(s) : Mr. Bheem Singh Dabla, Adv.

                                   For                        : Mr. Ganesh Saini, P.P.
                                   Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 05/10/2023

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. petition with liberty

to file afresh if such an occasion arises in future.

In view of above, the criminal misc. petition is

dismissed as withdrawn with liberty as aforesaid.

(UMA SHANKER VYAS),J DANISH USMANI /499

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