Laxman Singh Chouhan vs State Of Rajasthan (2025:Rj-Jd:53360)
2025 Latest Caselaw 16486 Raj

Rajasthan High Court - Jodhpur

Laxman Singh Chouhan vs State Of Rajasthan (2025:Rj-Jd:53360) on 9 December, 2025

Author: Sameer Jain

Bench: Sameer Jain

                                   [2025:RJ-JD:53360]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Criminal Misc(Pet.) No. 9539/2025
                                   Laxman Singh Chouhan S/o Sh. Bhanwar Singh Chouhan, Aged
                                   About 52 Years, Resident Of Village Jetaran Police Station
                                   Kelwara Teshil Kumbalgarh District Rajsamand
                                                                                                            ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Pp
                                   2.       Pakka Ram S/o Sh. Teja Ram, Resident Of Village Jetaran
                                            Police      Station       Kelwara       Tehsil      Kumbalgarh        District
                                            Rajasmand
                                                                                                         ----Respondents


                                   For Petitioner(s)              :    Mr. Abhimanyu Singh
                                   For Respondent(s)              :    Mr. Ramesh Dewasi, P.P.


                                            HON'BLE MR. JUSTICE SAMEER JAIN

Judgment 09/12/2025

After arguing for a while, learned counsel wants to withdraw

the present petition and wants to file a detailed representation

qua the petitioner' grievance before the concerned Superintendent

of Police.

Considering the same, it is directed to the petitioner to file a

representation before the Superintendent of police concerned and

the Superintendent of Police is directed to give audience to the

petitioner on 18.12.2025 at or around 11:00 am and decide the

same within an upper limit of one month from the date of marking

appearance, strictly in accordance with law.

Accordingly, the present petition stands disposed of.

Pending applications, if any, stands disposed.

(SAMEER JAIN),J 174-Taruna/-

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