Amar Pal Singh Bhati Son Of Shri Ranjeet ... vs State Of Rajasthan (2024:Rj-Jp:524)
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Rajasthan High Court

Amar Pal Singh Bhati Son Of Shri Ranjeet ... vs State Of Rajasthan (2024:Rj-Jp:524) on 4 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:524]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 6016/2023

                                    Amar Pal Singh Bhati Son Of Shri Ranjeet Singh Bhati, Aged
                                    About 48 Years, Resident Of Plot No. R/3, Bajrang Colony, Mohan
                                    Market, Jhotwara, Jaipur.
                                                                                     ----Complainant-Petitioner
                                                                      Versus
                                    1.      State Of Rajasthan, Through Public Prosecutor

2. Director General Of Police, Rajasthan, Jaipur.

3. Commissioner Of Police, Jaipur Metropolitan, Jaipur.

4. Deputy Commissioner Of Police, (West), Jaipur.

5. SHO Police Station Jhotwara, Jaipur (West), Jaipur.

----Respondents

For Petitioner(s) : Mr. Rajesh Choudhary For Respondent(s) : Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/01/2024

Learned counsel for the petitioner wants to withdraw this

criminal miscellaneous petition with liberty to avail the appropriate

remedy available under the law for redressal of his grievance(s).

The criminal miscellaneous petition is dismissed accordingly

with liberty as aforesaid.

(MAHENDAR KUMAR GOYAL),J

Manish/775

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