Pooja vs State Of Rajasthan
2022 Latest Caselaw 1091 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 284/2022

1. Pooja D/o Ram Kumar Swami W/o Radheshyam, Aged About 20 Years, Raiya Tunda, Distt. Churu (Raj.).

2. Radheshyam S/o Ramswaroop Swami, Aged About 28 Years, Ward No. 06, Satyun, Dist. Churu (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Dept. Of Home, Govt. Of Rajasthan, Jaipur.

2. The Superintendent Of Police, Churu.

3. The Station House Officer, P.s. Taranagar, Dist. Churu.

4. The Station House Officer, P.s. Sahawa, Dist. Churu.

5. Ram Kumar Swami S/o Sojat Das, Raiya Tunda, Distt.

Churu (Raj.).

----Respondents

For Petitioner(s) : Mr. Awar Dan Ujjwal (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

21/01/2022

Learned counsel for the petitioners want to withdraw this

criminal misc. petition.

Hence, this criminal misc. petition is dismissed as withdrawn.

(VIJAY BISHNOI),J 81-Arun/-

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