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Amrit Lal vs State
2021 Latest Caselaw 17971 Raj

Citation : 2021 Latest Caselaw 17971 Raj
Judgement Date : 29 November, 2021

Rajasthan High Court - Jodhpur
Amrit Lal vs State on 29 November, 2021
Bench: Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2957/2021

1. Amrit Lal S/o Late Deva Ram @ Devi Lal, Aged About 49 Years, R/o Sankhlon Ka Bass, Magra Punjla, Jodhpur

2. Chanwar Lal S/o Late Deva Ram @ Devi Lal, Aged About 67 Years, R/o Sankhlon Ka Bass, Magra Punjla, Jodhpur

----Petitioners Versus

1. State of Rajasthan, Through PP

2. Smt. Bhanwri Devi W/o Panna Ram, By Caste Sansi, R/o Village Punjla, K.No. 302, Jodhpur. At Present R/o Village Luna, Tehsil And District Jodhpur

----Respondents

For Petitioner(s) : Mr. Neel Kamal Bohra For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

29/11/2021

Learned counsel for the petitioner submits that he does not

want to press this petition.

Accordingly, the misc. petition is dismissed as not pressed.

(VINIT KUMAR MATHUR),J

100-Shahenshah/-

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