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Chotu Meena vs State Of Rajasthan And Anr
2021 Latest Caselaw 6057 Raj/2

Citation : 2021 Latest Caselaw 6057 Raj/2
Judgement Date : 27 October, 2021

Rajasthan High Court
Chotu Meena vs State Of Rajasthan And Anr on 27 October, 2021
Bench: Pankaj Bhandari
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                         S.B. Criminal Miscellaneous (Petition) No. 3912/2014

                                    Chotu Meena S/o Kanaram Meena, R/o Kalyanpura Tehsil
                                    Sanganer, Distt. Jaipur
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.      State Of Rajasthan Through Pp
                                    2.      Smt. Panchi Devi W/o Late Shri Devaram Meena, R/o
                                            Kalyanpura, Tehsil Sanganer, Distt. Jaipur
                                                                                                       ----Respondents

For Petitioner(s) : Ms. Vidhi Jain for Mr. Arvind Kumar Gupta For Complainant(s) : Ms. Archana Mantri For State : Mr. Laxman Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/10/2021

Counsel for the petitioner does not want to press this

Criminal Misc. Petition.

Accordingly, this Criminal Misc. Petition is dismissed as

withdrawn.

Stay application stands disposed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /257

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