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Prateek Gupta Son Of Vijay Gupta vs State Of Rajasthan
2023 Latest Caselaw 3987 Raj/2

Citation : 2023 Latest Caselaw 3987 Raj/2
Judgement Date : 22 August, 2023

Rajasthan High Court
Prateek Gupta Son Of Vijay Gupta vs State Of Rajasthan on 22 August, 2023
Bench: Uma Shanker Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No.
                          3339/2023

1.    Prateek Gupta Son Of Vijay Gupta, Resident
      Of A-39, Infront Of T.b. Hospital, Subhash
      Nagar, Jaipur East (Rajasthan)
2.    Smt. Mithlesh Gupta Wife Of Shri Vijay Gupta,
      Resident Of A-39, Infront Of T.b. Hospital,
      Subhash Nagar, Jaipur East (Rajasthan)
3.    Vijay Gupta Son Of Shri Shriram Gupta,
      Resident Of A-39, Infront Of T.b. Hospital,
      Subhash Nagar, Jaipur East (Rajasthan)
                                                       ----Petitioners
                              Versus
1.    State Of Rajasthan, Through P.p.
2.    Smt. Anchal Wife Of Shri Prateek Gupta D/o
      Shri Narendra Kumar Gupta, Aged About 29
      Years, Resident Of A-39, Infront Of T.b.
      Hospital,       Subhash          Nagar,          Jaipur     East
      (Rajasthan)        At    Present        Resident       Of    554
      Mukharji       Nagar,        Police      Station       Kotwali,
      Bharatpur, District Bharatpur (Raj.)
                                                 ----Respondents

For Petitioner(s) : Mr. Rahul Agarwal, Adv., with Mr. Nikhil Gangawat, Adv. For : Mr. Laxman Meena, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

22/08/2023

Learned counsel for petitioners prays for

withdrawal of this criminal misc. petition.

(2 of 2) [CRLMP-3339/2023]

In view of above, the criminal misc. petition is

dismissed as withdrawn.

(UMA SHANKER VYAS),J

DANISH USMANI /335

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