Arnav Soni S/O Shri Gunjan Soni vs State Of Rajasthan (2024:Rj-Jp:8002)
2024 Latest Caselaw 1166 Raj/2

Rajasthan High Court

Arnav Soni S/O Shri Gunjan Soni vs State Of Rajasthan (2024:Rj-Jp:8002) on 15 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:8002]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 957/2024
                                    Arnav Soni S/o Shri Gunjan Soni, Aged About 31 Years, C-1/487,
                                    Chitrakoot Scheme, Jaipur, Police Station, Chitrakoot, Raj.
                                    302021.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.       State Of Rajasthan, Through The Chief Secretary Govt Of
                                             Rajasthan, Jaipur, Rajasthan.
                                    2.       Director General Of Police, Rajasthan Police, Headquarter,
                                             Jaipur, Rajasthan.
                                    3.       Commissioner Of Police, Jaipur Police, Jaipur, Rajasthan.
                                    4.       Station House Officer, Police Station Chitrakoot, Jaipur,
                                             Rajasthan.
                                    5.       Investigation Officer Shri. Pawan Kumar Constable No.
                                             9255, Police Station, Chitrakoot, Jaipur, Rajasthan.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Mahendra Kumar For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order 15/02/2024

Counsel for the petitioner seeks to withdraw this writ petition

with liberty to avail the appropriate remedy.

In view of the limited prayer made by counsel for the

petitioner, the present writ petition is dismissed as withdrawn with

liberty to avail the appropriate legal remedy under law for the

redressal of his grievances which have been raised in the present

petition.

Since the main petition has been dismissed as withdrawn, all

other pending application(s), if any, also stand dismissed.

(GANESH RAM MEENA),J DIVYA SAINI /87

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