Nihal Chand Verma Son Of Shri ... vs State Of Rajasthan
2022 Latest Caselaw 1882 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                               S.B. Criminal Miscellaneous (Petition) No. 208/2022

                                    Nihal Chand Verma Son Of Shri Banshidhar Verma, Resident Of
                                    Village      Deepawas,     Tehsil       Neem-Ka-Thana,            District   Sikar,
                                    Rajasthan.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan, Through P.p.
                                    2.         Smt. Meera Devi Wife Of Shri Ramesh Chand, Aged About
                                               30 Years, Resident Of Dhani Holakawali, Tan Ghata
                                               Guwar, Gram Panchayat Deepawas, Tehsil Neem Ka
                                               Thana, District Sikar, Rajasthan.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Khurshid Ahmed Khan, Adv. For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

28/02/2022

Learned counsel for the petitioner wants to withdraw this

petition with liberty to file fresh petition before the concerned

court as per judgment of Hon'ble Apex Court in Sakiri Vasu.

Ordered accordingly.

Pending application also stands disposed of.

(NARENDRA SINGH DHADDHA),J

Jatin /29

Powered by TCPDF (www.tcpdf.org)