Imran Khan Son Of Mohammed Sharif ... vs The Superintendent Of Police
2022 Latest Caselaw 7253 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             D.B. Criminal Appeal No. 171/2022

Imran Khan Son Of Mohammed Sharif Khan, Aged About 40

Years, Profession Agriculture And Business Resident Of 230,

Mohan Nagar Ratlam M.p
                                                                     ----Appellant
                                   Versus
1.     The Superintendent Of Police, National Investigation

       Agency, New Delhi Regional Office, Jaipur (Rajasthan)
2.     The Joint Secretary, (C.tcr Division) M.h.a North Block,

       New Delhi
3.     The Director General (N.w.z), New Delhi

4.     The Director General Of Police, Jaipur District Jaipur

       Rajasthan
5.     The   Superintendent          Of     Police,      A.t.s.     Unit   Udaipur

       Rajasthan
6.     The Sho, Police Station Sadar Nimbaheda , District

       Chhitorgarh, Rajasthan
                                                                  ----Respondents

For Appellant(s) : None present For Respondent(s) : Mr. Atul Sharma, Dy.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

14/11/2022

Counsel for the appellant by way of early listing has sought

permission for withdrawal of the present appeal.

No one has put in appearance on behalf of the appellant in

the second round.

(2 of 2) [CRLAD-171/2022]

In view of the prayer made getting the matter listed for

withdrawal of the present appeal, the present Criminal Appeal is

dismissed as withdrawn.

Application filed under Section 5 of the Limitation Act stands

disposed of.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /93

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