Vimla Kanwar vs State Of Rajasthan
2021 Latest Caselaw 10975 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8528/2021

1. Vimla Kanwar W/o Shri Jagdish Chandra Regar D/o Shri Jorawar Singh, Aged About 20 Years, Garavaya, Tehsil Mandal, District Bhilwara.

2. Jagdish Chandra Regar S/o Shri Magna Ram, Aged About 27 Years, Garavaya, Rajaji Ka Kureda, District Bhilwara.

----Petitioners Versus

1. State Of Rajasthan

2. Superintendent Of Police, Bhilwara.

3. Sho Of Mandal, District Bhilwara.

4. Padam Singh S/o Shri Keshar Singh, Garavaya, Tehsil Mandal, District Bhilwara.

5. Devi Lal S/o Shri Gopi Lal, Garavaya, Tehsil Mandal, District Bhilwara.

6. Jagmal Singh S/o Shri Mod Singh, Garavaya, Tehsil Mandal, District Bhilwara.

7. Laxman Nath Yogi S/o Shri Hajari Nath, Garavaya, Tehsil Mandal, District Bhilwara.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Harendar Singh Inda
For Respondent(s)        :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/07/2021

Learned counsel for the petitioners has submitted

that he does not want to press this writ petition at this

stage, however, seeks liberty for the petitioners to file a

fresh writ petition, if occasion so arise.

(2 of 2) [CW-8528/2021]

Hence, this writ petition is dismissed as not pressed

at this stage with the liberty sought for.

(VIJAY BISHNOI),J

45-msrathore/-

Powered by TCPDF (www.tcpdf.org)