Jitendra Kumar vs State Of Raj And Anr (2024:Rj-Jp:44527)
2024 Latest Caselaw 6323 Raj/2

Rajasthan High Court

Jitendra Kumar vs State Of Raj And Anr (2024:Rj-Jp:44527) on 23 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:44527]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 4514/2017

                                    Jitendra Kumar Son Of Shri Maniram Jatav, age about 30 years,
                                    resident of Vijay Nagar Colony, Hira Das Police Station, Atalband,
                                    District Bharatpur, Raj.. Hc No. 1760, Present Posting Is At Police
                                    Station Pahari, Bharatpur
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan Through The Director General Of
                                               Police, Rajasthan, Jaipur
                                    2.         The Superintendent Police, Bharatpur, Rajasthan.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Sunil Kumar Saini For Respondent(s) : Mr. Bhuwnesh Sharma, AAG with Mr. Vivaswan Deekshit

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/10/2024

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/98

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