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Siraj Khan vs State
2021 Latest Caselaw 5969 Raj

Citation : 2021 Latest Caselaw 5969 Raj
Judgement Date : 1 March, 2021

Rajasthan High Court - Jodhpur
Siraj Khan vs State on 1 March, 2021
Bench: Sandeep Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5906/2019

1. Siraj Khan S/o Barkat Khan, Aged About 18 Years, By Caste Muslim, R/o Dharna, Siwana, District Barmer.

2. Aasin @ Yasin Khan S/o Umar Khan, Aged About 24 Years, By Caste Muslim, R/o Dharna, Siwana, District Barmer.

3. Harun Khan S/o Umar Khan, Aged About 20 Years, By Caste Muslim, R/o Dharna, Siwana, District Barmer.

4. Barkat Khan S/o Dhine Khan, Aged About 64 Years, By Caste Muslim, R/o Dharna, Siwana, District Barmer.

5. Mariyam Bano W/o Umar Khan, Aged About 55 Years, By Caste Muslim, R/o Dharna, Siwana, District Barmer.

6. Mumtaj Bano W/o Aasin Khan, Aged About 20 Years, By Caste Muslim, R/o Dharna, Siwana, District Barmer.

7. Rahisa D/o Umar Khan, Aged About 20 Years, By Caste Muslim, R/o Dharna, Siwana, District Barmer.

8. Rahisa D/o Umar Khan, Aged About 18 Years, By Caste Muslim, R/o Dharna, Siwana, District Barmer.

9. Shabir Khan S/o Barkat Khan, Aged About 19 Years, By Caste Muslim, R/o Dharna, Siwana, District Barmer.

10. Dharma Bano W/o Barkat Khan, Aged About 60 Years, By Caste Muslim, R/o Dharna, Siwana, District Barmer.

11. Umar Khan S/o Dine Khan, Aged About 58 Years, By Caste Muslim, R/o Dharna, Siwana, District Barmer.

----Petitioners Versus

1. State, Through P.P

2. Jamal Khan S/o Sayar Khan, By Caste Muslim, R/o Dharna, Siwana, District Barmer.

----Respondents

For Petitioner(s) : Dr. Sachin Acharya Mr. Jitendra Mohan For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

01/03/2021

Learned counsel Dr. Acharya submits that he may be allowed

to withdraw the instant misc. petition leaving the petitioners at

(2 of 2) [CRLMP-5906/2019]

liberty to raise all their objections before the trial court at the

stage of framing of charges.

Learned Public Prosecutor does not object to the said

submission.

Accordingly, the misc. petition is dismissed as withdrawn

with the liberty prayed for.

(SANDEEP MEHTA),J 3-Sudhir Asopa/-

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