Ramnik vs State Of Rajasthan
2022 Latest Caselaw 312 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6440/2021

Ramnik S/o Mangi Lal Boradiya, Aged About 70 Years, Samata Agency, Manak Chowk, Pratapgarh (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Mohd Ayub Shekh S/o Kalu Khan, B/c Muslim, Through His Legal Representatives

3. Yusuf S/o Mohd Ayub, Pipligali, Pratapgarh.

4. Wasim S/o Mohd. Ayub, Pipligali, Pratapgarh.

5. Smt. Shabnam D/o Mod. Ayub, Nimbahera.

----Respondents

For Petitioner(s) : Mr. Vikram Rajpurohit (through VC) For Respondent(s) : Mr. SK Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/01/2022

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner does not want to

press this criminal misc. petition.

Accordingly, this criminal petition is dismissed as not

pressed.

(VIJAY BISHNOI),J

45-mohit/-

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