Banshi Lal vs Mahaveer Prasad And Ors
2021 Latest Caselaw 4121 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

        S.B. Criminal Revision Petition No. 586/1998
Banshi Lal S/o Shri Lalu Ram, R/s Village Kajipura, P.S. Sambhar
Lake, District Jaipur
                                                                  ----Appellant
                                   Versus
   1. Mahaveer Prasad S/o Phool Chan Jain, R/o Village Kajipura,
     P.S. Sambhar Lake, District Jaipur
   2. Gopi Ram S/o Ramchandra Balai, R/o Village Kajipura, P.S.
     Sambhar Lake, District Jaipur
   3. Suja Ram S/o Mangla Ram Jat, R/o Village Kajipura, P.S.
     Sambhar Lake, District Jaipur
   4. Sunda Ram S/o Chunna Ram Jat, R/o Village Kajipura, P.S.
     Sambhar Lake, District Jaipur
   5. Bhagrirath S/o Chunna Ram Jat, R/o Village Kajipura, P.S.
     Sambhar Lake, District Jaipur
   6. Babu Lal S/o Heera Ram Jat, R/o Village Kajipura, P.S.
     Sambhar Lake, District Jaipur
   7. Udaram    S/o Ganesh Balai, R/o Village Kajipura, P.S.
     Sambhar Lake, District Jaipur
   8. Mr. Deva Ram S/o Narayan Ram Meena, R/o Village
     Kajipura, P.S. Sambhar Lake, District Jaipur
   9. Balu Ram S/o Jodha Ram Jat, R/o Village Kajipura, P.S.
     Sambhar Lake, District Jaipur
   10. Bodu Ram S/o Gulla Ram Jat, R/o Village Kajipura, P.S.
     Sambhar Lake, District Jaipur
   11. Jeevan Ram S/o Gulla Ram Jat, R/o Village Kajipura, P.S.
     Sambhar Lake, District Jaipur
   12. Chanda Ram S/o Nanda Ran Jat, R/o Village Kajipura, P.S.
     Sambhar Lake, District Jaipur
   13. Chhotu Ram S/o Mewa Ram Jat, R/o Village Kajipura, P.S.
     Sambhar Lake, District Jaipur
   14. Laccha Ram S/o Chunna Ram Jat, R/o Village Kajipura, P.S.
     Sambhar Lake, District Jaipur
                                                                ----Respondent

For Appellant(s) : Mr. M.C. Jain For Respondent(s) : Mr. Sher Singh Mahla, PP

(2 of 2) [CRLA-586/1998]

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/08/2021

Counsel for the petitioner does not want to press the revision

petition.

In view of the fact that petitioner is not pressing the revision

petition. The same is accordingly, dismissed as withdrawn.

(PANKAJ BHANDARI),J

Nikhil Kr Yadav / 45

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