Abhisehk Kumar S/O Sh. Ramvir ... vs State Of Rajasthan
2022 Latest Caselaw 5296 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 5460/2022

Abhisehk Kumar S/o Sh. Ramvir Singh, Aged About 17 Years,
R/o Roneeja, Nadbai, Distt.- Bharatpur (Raj).
                                                                     ----Petitioner
                                     Versus
1.     State Of Rajasthan, Through Public Prosecutor.
2.     The Station House Officer, Police Station Malakheda, Distt.
       Alwar (Raj).
3.     Shri Satyavir Singh S/o Sh. Deegram Yadav, Asi, Police
       Station Malakheda, Distt. Alwar, (Raj).
                                                                  ----Respondents

Connected With S.B. Criminal Miscellaneous (Petition) No. 4664/2022

1. Abhishek Kumar S/o Ramveer Singh, Aged About 17 Years, R/o Ronija Tehsil Nadbai, District Bharatpur. Through His Father Ramveer Singh

2. Ailesh Kumar S/o Amarchand, Aged About 19 Years, R/o Ronija, Tehsil Nadbai, District Bharatpur.

3. Ravi Kumar S/o Virisingh, Aged About 19 Years, R/o Ronija, Tehsil Nadbai, District Bharatpur.

4. Naveen Kumar S/o Omprakash, Aged About 19 Years, R/o Ronija, Tehsil Nadbai, District Bharatpur.

5. Ravi Deswal S/o Madhosingh, Aged About 18 Years, R/o Ronija, Tehsil Nadbai, District Bharatpur.

----Petitioners Versus

1. State Of Rajasthan, Through P.p.

2. Satyaveer Singh S/o Deegram Yadav, R/o Gothda, Police Station Khol, District Rewari, Haryana.

                                                                  ----Respondents


For Petitioner(s)          :     Mr. Vikram Beniwal Adv. (in 5460/22)
For Respondent(s)          :     Mr. Chandragupt Chopra, PP





                                                                          (2 of 2)                   [CRLMP-5460/2022]

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

29/07/2022

In Cri. Misc. Petition No. 5460/22:-

Learned counsel for the petitioner seeks permission to

withdraw this petition.

Prayer for withdrawal is allowed.

The criminal misc. petition is dismissed as withdrawn.

In Cr. Misc. Petition No. 4664/22:-

No one appears on behalf of the petitioners.

In the circumstance, interim order of stay on arrest stands

recalled.

List after two weeks.

(BIRENDRA KUMAR),J

ANIL SHARMA /61-62

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