Vikash Sharma And Ors vs State And Anr
2021 Latest Caselaw 8563 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1763/2017

1. Vikash Sharma Son Of Govind Lal

2. Smt Lalita Sharma Wife Of Govind Lal

3. Govind Lal Son Of Shri Chandra Dev Sharma, All By Caste Sharma, Residents Of 17/7, Amarpal Colony, Nearby New Rto Office, Udaipur, Tehsil And District Udaipur.

----Petitioners Versus

1. The State Of Rajasthan

2. Smt Sandhya Tiwari D/o Shri Ratan Lal Sharma, Resident Of Ganeshpura, Tehsil And District Chittorgarh.

----Respondents

For Petitioner(s) : Mr. B.P.S. Inda For Respondent(s) : Mr. Gaurav Singh, PP Mr. Sikander Khan

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

26/03/2021

Learned counsel Shri B.P.S. India does not press the instant

misc. petition which is dismissed as such.

(SANDEEP MEHTA),J 41-Sudhir Asopa/-

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