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Narendra Kumar vs State Of Rajasthan
2022 Latest Caselaw 680 Raj

Citation : 2022 Latest Caselaw 680 Raj
Judgement Date : 12 January, 2022

Rajasthan High Court - Jodhpur
Narendra Kumar vs State Of Rajasthan on 12 January, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4346/2019

1. Narendra Kumar S/o Sh. Narayanlal, Aged About 48 Years, R/o Sain Gali, Sadar Bazar, Sirohi (Raj.).

2. Nagendra Kumar Rawal S/o Sh. Narayan Lal, Aged About 36 Years, By Caste Rawal, R/o Sain Gali, Sadar Bazar, Sirohi, Tehsil And District Sirohi (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through P.p.

2. Lalita Devi W/o Sh. Ashok Pandit, Sarneshwarji, Kotwali, District Sirohi (Raj.).

----Respondents

For Petitioner(s) : Ms. Priyanka Borana on behalf of Mr. Dhirendra Singh (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/01/2022

Learned counsel for the petitioners, without arguing the

matter on merits, has submitted that she does not want to press

this criminal misc. petition.

Accordingly, this criminal misc. petition is dismissed as not

pressed.

(VIJAY BISHNOI),J

2-Arun/-

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