Citation : 2022 Latest Caselaw 7255 Raj/2
Judgement Date : 14 November, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Appeal No. 169/2022
Aamin Khan @ Aamni Pawda Son Of Aslam Khan, Aged About 32
Years, Profession Business And Agriculture Resident Of 202
Sharani Pura 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-169/2022]
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dismissed as withdrawn.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 /92
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!