Rewat Singh vs State Of Raj And Ors (2024:Rj-Jp:42483)
2024 Latest Caselaw 6088 Raj/2

Rajasthan High Court

Rewat Singh vs State Of Raj And Ors (2024:Rj-Jp:42483) on 9 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42483]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 5755/2008

                                    Rewat Singh, aged about 53 years, S/o late Shri Ram Singh,
                                    resident of Singod Kalan, Tehsil Chomu, District Jaipur
                                                                                                        ----Petitioner
                                                                         Versus
                                    1.   State    of    Rajasthan       through         the     Principal   Secretary,
                                    Department of Home, Government of Rajasthan, Government
                                    Secretariat, Jaipur
                                    2. Inspector General of Police (Vig.) and Chairman, Selection
                                    Board, Police Headquarters, Government of Rajasthan, Jaiur
                                    3. D.I.G. (Crime Branch) and Member, Selection Board, Jaipur
                                    Range, Jaipur
                                    4. D.I.G. and Member, Selection Board, State Crime Record
                                    Bureau, Rajasthan, Jaipur
                                    5. Superintendent of Police (Hqrs.) and Member Secretary,
                                    Selection Board, Jaipur City, Jaipur
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Virendra Lodha, Sr. Adv. with Mr. Ankit Rathore For Respondent(s) : Mr. Bhuwnesh Sharma, AAG with Mr. Parth Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

09/10/2024

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/183

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