Jagdish vs State Of Rajasthan
2021 Latest Caselaw 17156 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3726/2020

1. Jagdish S/o Shri Jawanji, Aged About 52 Years, R/o Nadi Kinare, Kharwal Mohalla, Abu Road, District Sirohi.

2. Lala Ram S/o Shri Jawanji, Aged About 40 Years, R/o Nadi Kinare, Kharwal Mohalla, Abu Road, District Sirohi.

3. Ravi S/o Shri Jagdish, Aged About 28 Years, R/o Nadi Kinare, Kharwal Mohalla, Abu Road, District Sirohi.

4. Pawan S/o Shri Jagdish, Aged About 20 Years, R/o Nadi Kinare, Kharwal Mohalla, Abu Road, District Sirohi.

5. Bharti D/o Shri Jagdish, Aged About 26 Years, R/o Nadi Kinare, Kharwal Mohalla, Abu Road, District Sirohi.

6. Sonu D/o Shri Jagdish, Aged About 24 Years, R/o Nadi Kinare, Kharwal Mohalla, Abu Road, District Sirohi.

7. Smt. Meena W/o Shri Lala Ram, Aged About 36 Years, Nadi Kinare, Kharwal Mohalla, Abu Road, District Sirohi.

8. Smt. Pushpa W/o Shri Jagdish, Aged About 45 Years, R/o Nadi Kinare, Kharwal Mohalla, Abu Road, District Sirohi.

9. Smt. Aruna W/o Shri Ravi, Aged About 26 Years, Nadi Kinare, Kharwal Mohalla, Abu Road, District Sirohi.

10. Smt. Leela W/o Shri Jawanji, Aged About 75 Years, R/o Nadi Kinare, Kharwal Mohalla, Abu Road, District Sirohi.

----Petitioners Versus

1. State Of Rajasthan, Through P.P.

2. Sub Divisional Magistrate, Mount Abu, District Sirohi.

3. Tehsildar (Revenue), Abu Road, District Sirohi.

4. Kishan Lal S/o Shri Mohan Lal, R/o Kharwal Mohalla, Abu Road, District Sirohi.

5. Sovan S/o Mafatlal, R/o Kharwal Mohalla, Abu Road, District Sirohi.

6. Rakesh S/o Govind, R/o Kharwal Mohalla, Abu Road, District Sirohi.

7. Raju S/o Babulal, R/o Kharwal Mohalla, Abu Road, District Sirohi.

----Respondents

For Petitioner(s) : Mr. Sunil Purohit For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

(2 of 2) [CRLMP-3726/2020]

16/11/2021

Learned counsel for the petitioner has moved an application

for withdrawal of this petition.

For the reasons mentioned in the application, the same is

allowed.

Accordingly, the misc. petition is dismissed as withdrawn.

(VINIT KUMAR MATHUR),J 67-Shahenshah/-

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