Santosh D/O Shimbhu Dayal Saini vs State Of Rajasthan ...
2023 Latest Caselaw 5804 Raj/2

[2023:RJ-JP:28389]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

        S.B. Criminal Writ Petition No. 812/2021

Santosh D/o Shimbhu Dayal Saini, Aged About 18
Years, R/o Ajabpura Tehsil Thanagazi District Alwar
Presently Residing At Tripoliya Bazar Kashinath Ji Ki
Gali District Jaipur (Raj.)
                                                         ----Petitioner
                                Versus
1.     State Of Rajasthan, Through Pp
2.     The State Of Rajasthan, Through Its Secretary
       Department Of Home Affairs                        Government
       Secretariat Jaipur
3.     Additional Commissioner Of Police, (North)
       District Jaipur (Raj.)
4.     Sho, Police Station Manakchok Jaipur (Raj.)
5.     Superintendent Of Police, Jaipur Rural District
       Jaipur
6.     Sho, Police Station Kotputali Jaipur Rural
       District Jaipur (Raj.)
7.     Dinesh Saini S/o Mothu Ram Saini, R/o Dholi
       Kothi Laxmi Nagar Tehsil Kotputli District
       Jaipur (Raj.)
8.     Sarita Devi W/o Mothu Ram, R/o Dholi Kothi
       Laxmi Nagar Tehsil Kotputali District Jaipur
       (Raj.)
9.     Shimbhu Dayal Saini S/o Ram Kanwar Saini,
       R/o Ajabpura Tehsil Thanagazi District Alwar
       (Raj.)
10.    Bhanwari Devi W/o Shimbhu Dayal Saini, R/o
       Ajabpura Tehsil Thanagazi District Alwar (Raj.)
                                                   ----Respondents

For Petitioner(s) : Mr. Deepak Khandelwal, Adv.

                                    [2023:RJ-JP:28389]              (2 of 2)                 [CRLW-812/2021]


                                   For                      : Mr. Ghan Shyam Singh
                                   Respondent(s)              Rathore, GA-cum-AAG,
                                                              assisted by
                                                              Mr. Sher Singh Mahala, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

10/10/2023

Learned counsel for the petitioner prays for

withdrawal of this criminal writ petition with liberty to

file afresh if such an occasion arises in future.

In view of above, the criminal writ petition is

dismissed as withdrawn with liberty as aforesaid.

(UMA SHANKER VYAS),J

DANISH USMANI /497

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