Shivansh Kuntal Son Of Late Shri Anoop ... vs State Of Rajasthan (2024:Rj-Jp:14509)
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Rajasthan High Court

Shivansh Kuntal Son Of Late Shri Anoop ... vs State Of Rajasthan (2024:Rj-Jp:14509) on 22 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:14509]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 1535/2024

                                    Shivansh Kuntal Son Of Late Shri Anoop Singh, Aged About 1
                                    Years, Minor Through Grand Mother Vimlesh Wife Of Virendra,
                                    Resident Of Gunsara, Police Station Kumher, District Deeg (Raj.)
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.       State Of Rajasthan, Through Its Secretary, Department Of
                                             Home Affairs, Government Secretariat, Jaipur (Raj.)
                                    2.       Director General Of Police, Police Head Quarter, Lalkothi,
                                             Jaipur (Raj.)
                                    3.       Superintendent Of Police, Bharatpur (Raj.)
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Dilip Singh Kurka For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

22/03/2024

Counsel for the petitioner submits that the petitioner seeks

permission to withdraw the present writ petition with liberty to file

fresh one.

In view of the prayer made by counsel for the petitioner, the

present writ petition is dismissed as withdrawn with liberty to the

petitioner to file fresh one in case need arises, on the basis of

fresh cause of action.

Since the main petition has been dismissed as withdrawn,

all other pending application/s, if any, also stands disposed of.

(GANESH RAM MEENA),J

DIVYA SAINI /17

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