Samundra Singh Son Of Shri Bhagwat ... vs State Of Rajasthan ...
2023 Latest Caselaw 5371 Raj/2

                                   [2023:RJ-JP:25534]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                           S.B. Criminal Writ Petition No. 795/2022
                                   Samundra Singh Son Of Shri Bhagwat Singh, Aged
                                   About 36 Years, Resident Of Village Chhapda, Police
                                   Station Pilani, District Jhunjhunu (Raj) At Present
                                   Resident Of Town Pilani, District Jhunjhunu (Raj.)
                                                                                             ----Petitioner
                                                                   Versus
                                   1.     State Of Rajasthan, Through P.p.
                                   2.     The      Director,        Anti       Corruption         Bureau,
                                          Rajasthan Jaipur
                                   3.     Superintendent            Of      Police          Second,      Anti
                                          Corruption Bureau, Jaipur.
                                   4.     Additional       Superintendent            Of      Police,     Anti
                                          Corruption          Bureau,          Jhunjhunu,          District
                                          Jhunjhunu (Raj.)
                                   5.     Managing         Director,       Ajmer       Vidhyut         Vitran
                                          Nigam Limited, Jaipur (Raj.)
                                                                                      ----Respondents

For Petitioner(s) : Mr. Jitendra Singh Shekhawat, Adv.

For : Mr. Babu Lal Nasuna, P.P. Respondent(s)

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

27/09/2023

Learned counsel for the petitioner prays for

withdrawal of this criminal writ petition.

In view of above, the criminal writ petition is

dismissed as withdrawn.

(UMA SHANKER VYAS),J DANISH USMANI /S1

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