Suresh Bishnoi Son Of Shri Gulab Chand vs State Of Rajasthan (2024:Rj-Jp:34381)
2024 Latest Caselaw 5313 Raj/2

Rajasthan High Court

Suresh Bishnoi Son Of Shri Gulab Chand vs State Of Rajasthan (2024:Rj-Jp:34381) on 13 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:34381]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 279/2019

                                    Suresh Bishnoi Son Of Shri Gulab Chand, Aged About 20 Years,
                                    Resident Of Village And Post Boodhron Ki Dhani, Nokha Goan,
                                    Nokha, District Bikaner (Raj.)
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.         State Of Rajasthan, Department Of Home, Through Its
                                               Secretary, Govt. Secretariat, Jaipur (Raj.)
                                    2.         Director General Of Police, Police Head Quarter, Lalkothi,
                                               Jaipur (Raj.)
                                    3.         Inspector General Of Police (Recruitment), Police Head
                                               Quarter, Lalkothi, Jaipur (Raj.)
                                    4.         Superintendent        Of     Police/commandant,             Police   Tele
                                               Communication, Jaipur-59 (Raj.)
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Rajkumar Kasana For Respondent(s) : Mr. Bhuwnesh Sharma, AAG with Ms. Megha Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

13/08/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/25

Powered by TCPDF (www.tcpdf.org)