Krishan Chand vs State Of Raj And Ors (2024:Rj-Jp:34999)
2024 Latest Caselaw 5355 Raj/2

Rajasthan High Court

Krishan Chand vs State Of Raj And Ors (2024:Rj-Jp:34999) on 20 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:34999]

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 9465/2016

                                    Krishan Chand Son Of Shri Phool Singh, aged about 61 years,
                                    resident of Village And Post Mandhan District Alwar At Present
                                    Resident Of Ward No. 9, Behind Police Station, Behrod District
                                    Alwar.
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.       The State Of Rajasthan, Through The Additional Chief
                                             Secretary, Home Department, Government Of Rajasthan,
                                             Secretariat, Jaipur.
                                    2.       The Director General Of Police, Rajasthan Police Head
                                             Quarters, Jaipur.
                                    3.       The Superintendent Of Police, Alwar Raj.
                                    4.       The        Director,       Pension        And        Pensioners     Welfare
                                             Department, Rajasthan, Jaipur.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. D.C.Gupta For Respondent(s) : Mr. Vinod Kumar Gupta, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

20/08/2024

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/168

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