Dali vs State Of Rajasthan
2022 Latest Caselaw 780 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 49/2022

1. Dali D/o Bhanwardas, W/o Sangram Ram, Aged About 24 Years, Village Kurchhi, Teh. Khinwsar, Dist. Nagaur (Raj.).

2. Sangram Ram S/o Babulal, Aged About 23 Years, Village Kurchhi, Teh. Khinwsar, Dist. Nagaur (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. The Superintendent Of Police, Nagaur, Dist. Nagaur (Raj.).

3. The Station House Officer, P.s. Mahila Thana, Dist. Nagaur (Raj.).

4. Prabhuram S/o Sukhadev, Aged About 23 Years, B/c Sadh, R/o Marudher Colony, Nagaur.

5. Bhawar Das S/o Ganpat Das, B/c Sadh, R/o Village Kurchhi, Teh. Khinwsar, Dist. Nagaur (Raj.).

----Respondents

For Petitioner(s) : Mr. Bharat Devasee (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

14/01/2022

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioners has submitted that

he does not want to press this criminal misc. petition, however,

seeks liberty for the petitioners to move appropriate

representation before the concerned Superintendent of Police.

Accordingly, this criminal misc. petition is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J 43-Arun/-

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