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Binjraj Singh vs State Of Rajasthan
2022 Latest Caselaw 6248 Raj

Citation : 2022 Latest Caselaw 6248 Raj
Judgement Date : 27 April, 2022

Rajasthan High Court - Jodhpur
Binjraj Singh vs State Of Rajasthan on 27 April, 2022
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Appli No. 131/2022

1. Binjraj Singh S/o Shri Gordhan Singh, Aged About 62 Years, B/c Rajpurohit, R/o Lampi, Teh. Desuri, Dist. Pali (Raj.).

2. Bhanwar Singh S/o Khim Singh, Aged About 55 Years, B/c Rajpurohit, R/o Lampi, Teh. Desuri, Dist. Pali (Raj.).

3. Narayan Singh S/o Aidan Singh, Aged About 64 Years, B/c Rajpurohit, R/o Lampi, Teh. Desuri, Dist. Pali (Raj.).

4. Bhoor Singh S/o Goverdhan Singh, Aged About 52 Years, R/o Lampi, Teh. Desuri, Dist. Pali (Raj.).

5. Babu Singh S/o Bheek Singh, Aged About 65 Years, R/o Lampi, Teh. Desuri, Dist. Pali (Raj.).

6. Chandan Singh S/o Late Sh. Kheem Singh, Aged About 47 Years, R/o Lampi, Teh. Desuri, Dist. Pali (Raj.).

----Petitioners Versus State of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Vikram Singh Rajpurohit For Respondent(s) : Mr. Mahipal Bishnoi

JUSTICE DINESH MEHTA

Judgment / Order

27/04/2022

1. For the reasons stated, the application seeking deletion of

name of petitioners No.4 to 6 and inclusion of three other persons

as petitioners No. 4 to 6 (as mentioned in the application) in the

cause-title of the misc. petition as well as the order dated

06.04.2022 passed by this Court in SB Criminal Misc. Petition

No.1742/2022 (Binjraj Singh & Ors. Vs. State of Raj.), is allowed.

(2 of 2) [CRLMA-131/2022]

2. Amended cause-title already filed along with the application

is taken on record.

2. Accordingly, the names of petitioners No.4 to 6 (Ganga Singh

S/o Bhanwar Singh, Khushal Singh S/o Bhanwar Singh and Anil

Singh S/o Bhur Singh) are deleted and in their place names of

Bhoor Singh S/o Goverdhan Singh, Babu Singh S/o Bheek Singh

and Chandan Singh S/o Late Shri Kheem Singh are

included/substituted as petitioners No.4 to 6 respectively (as

already mentioned in the amended cause-title filed along with the

application) in the cause-title of the misc. petition as well as the

order dated 06.04.2022 passed by this Court in SB Criminal Misc.

Petition No.1742/2022 (Binjraj Singh & Ors. Vs. State of Raj.).

(DINESH MEHTA),J s-260-ArunV/-

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