Birdhi Meena W/O Chandra Mohan ... vs State Of Rajasthan
2021 Latest Caselaw 3911 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                            S.B. Criminal Revision Petition No. 1773/2019

                                   Birdhi Meena W/o Chandra Mohan Meena D/o Gopiram Meena,
                                   R/o Plot No. 45, Gokulpuri Colony, Opposite Airport-1, Sanganer,
                                   Jaipur Raj.
                                                                                                           ----Petitioner
                                                                         Versus
                                   1.       State Of Rajasthan, Through P.p.
                                   2.       Chandra Mohan Meena S/o Ramkunwar, R/o Village
                                            Chandwalo Ki Dhani, Chakguda Basti, P.s. Bassi, Distt.
                                            Jaipur Raj.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Satyam Khandelwal For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

19/08/2021

Counsel for the petitioner does not want to press the present

criminal revision petition.

Accordingly, Criminal Revision Petition is dismissed as

withdrawn.

(PANKAJ BHANDARI),J

ARTI SHARMA /140

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