Warisa D/O Mustak Khan vs State Of Rajasthan
2023 Latest Caselaw 3207 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

      S.B. Criminal Writ Petition No. 1620/2023

1.    Warisa D/o Mustak Khan, Aged About 19
      Years,   Resident        Of    Village      Semla      Khurd,
      District Alwar (Raj.).
2.    Saikul Son Of Muharu, Aged About 26 Years,
      Resident Of H No. 7, Thana Dhoda, Village
      Thana Ghora, Teh- Kishangarhbas, District
      Alwar (Raj.).
                                                      ----Petitioners
                             Versus
1.    State    Of      Rajasthan,          Through          Principal
      Secretary,      Department           Of     Home       Affairs,
      Government Of Rajasthan, Secretariat, Jaipur.
2.    The Superintendent Of Police, Alwar.
3.    Sho Police Station Govindgarh, District Alwar.
4.    Sho Police Station Kishangarhbas, District
      Alwar.
5.    Mustaq Son Of Majid, Resident Of Village
      Semla Khurd, District Alwar (Raj.).
6.    Arsad Son Of Majid, Resident Of Village Semla
      Khurd, District Alwar (Raj.).
7.    Tasleem Son Of Mustaq, Resident Of Village
      Semla Khurd, District Alwar (Raj.).
8.    Sabir Son Of Mustaq, Resident Of Village
      Semla Khurd, District Alwar (Raj.).
9.    Rashid Son Of Janab Titi, Resident Of Sakras,
      Police Station Firojpur, District Nuh Mewat
      (Haryana).
10.   Abid Son Of Janab Titi, Resident Of Sakras,
      Police Station Firojpur, District Nuh Mewat
      (Haryana).
11.   Isha Son Of Suleman, Resident Of Thana
      Dhoda,        Village         Thana         Ghora,        Teh-


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                                          Kishangarhbas, District Alwar (Raj.).
                                   12.    Khanu Son Of Suleman, Resident Of Thana
                                          Dhoda,         Village        Thana          Ghora,        Teh-
                                          Kishangarhbas, District Alwar (Raj.).
                                   13.    Harun Son Of Sheru, Resident Of Thana
                                          Dhoda,         Village        Thana          Ghora,        Teh-
                                          Kishangarhbas, District Alwar (Raj.).
                                                                                     ----Respondents

For Petitioner(s) : Mr. Arvind Sharma, Adv., for Mr. Ankit Khandelwal, Adv. For : Mr. Ganesh Saini, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

07/08/2023

Learned counsel for petitioners prays for

withdrawal of this criminal writ petition.

In view of above, the criminal writ petition is

dismissed as withdrawn.

(UMA SHANKER VYAS),J

DANISH USMANI /898

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