Manju Devi D/O Beermanand Jangid ... vs State Of Rajasthan
2023 Latest Caselaw 3790 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Writ Petition No. 1861/2023

1.    Manju Devi D/o Beermanand Jangid W/o
      Mansingh Jangid, Aged About 24 Years, R/o
      Hardiya, Tehsil Khetri, District Jhunjhunu,
      Presently R/o Rupa Ka Bas, Tehsil Khetri,
      District Jhunjhunu.
2.    Jitendra Singh S/o Ramswaroop, Aged About
      28 Years, R/o Rupa Ka Bas, Tehsil Khetri,
      District Jhunjhunu.
                                                      ----Petitioners
                             Versus
1.    State    Of     Rajasthan,         Through          Secretary,
      Department Of Home Affairs, And Justice,
      Secretariat Rajasthan, Jaipur.
2.    Superintendent Of Police, Jhunjhunu.
3.    Station House Officer, Police Station Khetri,
      District Jhunjhunu.
4.    Mansingh S/o Girdharilal Jangid, Aged About
      32 Years, R/o Hardiya, Tehsil Khetri, District
      Jhunjhunu.
5.    Omprakash S/o Girdharilal, Aged About 40
      Years, R/o Hardiya, Tehsil Khetri, District
      Jhunjhunu.
6.    Sandeep @ Mota S/o Not Known, R/o Hardiya,
      Tehsil Khetri, District Jhunjhunu.
                                                ----Respondents

For Petitioner(s) : Mr. Vikram Yadav, Adv. For : Mr. Prashant Sharma, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

(2 of 2) [CRLW-1861/2023]

Judgment / Order

18/08/2023

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dismissed as withdrawn.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 /457

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