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Ramkishan Janjir S/O Late Sh. ... vs State Of Rajasthan
2021 Latest Caselaw 1719 Raj/2

Citation : 2021 Latest Caselaw 1719 Raj/2
Judgement Date : 16 February, 2021

Rajasthan High Court
Ramkishan Janjir S/O Late Sh. ... vs State Of Rajasthan on 16 February, 2021
Bench: Sanjeev Prakash Sharma
      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 1813/2020

1.     Ramkishan Janjir S/o Late Sh. Kalyan Jangir, R/o Kustala,
       Rawajna Dungar, Distt. Sawaimadhopur, Raj.
2.     Sanjay Jangir S/o Late Sh. Kalyan Jangir, R/o Kustala,
       Rawajna Dungar, Distt. Sawaimadhopur, Raj.
3.     Pintu S/o Sh. Ramkishan Jangir, R/o Kustala, Rawajna
       Dungar, Distt. Sawaimadhopur, Raj.
4.     Pankaj S/o Late Sh. Ramwatar, R/o Kustala, Rawajna
       Dungar, Distt. Sawaimadhopur, Raj.
5.     Geeta W/o Sh. Kalyan Jangir, R/o Kustala, Rawajna
       Dungar, Distt. Sawaimadhopur, Raj.
6.     Rukmani W/o Late Sh. Ramawtar, R/o Kustala, Rawajna
       Dungar, Distt. Sawaimadhopur, Raj.
7.     Sayani W/o Late Sh. Ramkishan Jangir, R/o Kustala,
       Rawajna Dungar, Distt. Sawaimadhopur, Raj.
8.     Indra Jangir W/o Sh. Sanjay, R/o Kustala, Rawajna
       Dungar, Distt. Sawaimadhopur, Raj.
9.     Teena D/o Sh. Ramkishan, R/o Kustala, Rawajna Dungar,
       Distt. Sawaimadhopur, Raj.
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Pp
2.     Smt. Dharmistha Hawa W/o Sh. Ramprasad Sharma, R/o
       C-27, Ashok Nagar, In Front Of Reliance, Kherda, Kotwali,
       Sawaimadhopur, Raj.
                                                                ----Respondents

For Petitioner(s) : Mr. Neeraj Joshi For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment

16/02/2021

(2 of 2) [CRLMP-1813/2020]

Learned counsel for the petitioner prays to withdraw the

petition with liberty to take up all their objections at the time of

cognizance.

Granting liberty aforesaid, this petition is dismissed at this

stage.

All pending applications shall also stand disposed of.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV /670/116

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