Hamendra Son Of Shri Rajesh vs State Of Rajasthan
2021 Latest Caselaw 6780 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                         S.B. Criminal Miscellaneous (Petition) No. 2891/2021
                                    1.      Hamendra Son Of Shri Rajesh, Resident Of Nangla
                                            Pichumariya, Police Station Sewar, District Bharatpur
                                            (Raj).
                                    2.      Sonu Son Of Shri Prem Singh, Resident Of Nangla
                                            Pichumariya, Police Station Sewar, District Bharatpur
                                            (Raj).
                                    3.      Mahesh Son Of Shri Prem Singh, Resident Of Nangla
                                            Pichumariya, Police Station Sewar, District Bharatpur
                                            (Raj).
                                                                                                         ----Petitioners
                                                                           Versus
                                    1.      State Of Rajasthan, Through P.p.
                                    2.      Rajendra Singh Son Of Shri Gopal Singh, Aged About 39
                                            Years, Resident Of Nangla Pichumariya, Police Station
                                            Sewar, District Bharatpur (Raj).
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Mahesh Gupta For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

22/11/2021

Counsel for the petitioners has moved an application for

treating the Criminal Misc. Petition as Criminal Revision Petition.

However, in the prayer clause, it is erroneously mentioned

that Criminal Revision be treated as Criminal Misc. Petition.

Counsel for the petitioners has orally prayed that the present

Misc. Petition be treated as Criminal Revision Petition.

Accordingly, the Criminal Misc. Petition for the purpose of

statistics stands disposed.

Office is directed to register the same as Criminal Revision

Petition.

(PANKAJ BHANDARI),J NIKHIL KR. YADAV /182

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