Ritu Deora vs State Of Rajasthan
2022 Latest Caselaw 2787 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 553/2022

1. Ritu Deora W/o Heera Lal Mali, D/o Jagdish Deora, Aged About 22 Years, B/c Mali, R/o Chaturavta Ka Bera, Mata Ka Than, Jodhpur, Rajasthan.

2. Heera Lal Mali S/o Amrit Lal Mali, Aged About 23 Years, B/c Mali, R/o Ward No. 29, Keshav Nagar, Phalodi, Dist. Jodhpur, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Chief Secretary, Ministry Of Home Affairs, Jaipur Rajasthan.

2. The Superintendent Of Police, Jodhpur.

3. Station House Officer, P.s. Mata Ka Than, Jodhpur.

4. Jagdish Deora S/o Akhe Singh Ji, Chaturavta Ka Bera, Mata Ka Than, Jodhpur Rajasthan.

5. Dhal Singh Deora S/o Akhe Singh, Chaturavta Ka Bera, Mata Ka Than, Jodhpur Rajasthan.

6. Laxman Gehlot S/o Ukta Ram, Mahamandir, Dist. Jodhpur.

----Respondents

For Petitioner(s) : Mr. Sandeep Kumar For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

18/02/2022

Learned counsel for the petitioners has submitted that he

does not want to press this criminal misc. petition under Section

482 Cr.P.C.

Accordingly, this criminal misc. petition under Section 482

CrPC is dismissed as not pressed.

(VIJAY BISHNOI),J 15-mohit/-

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