Shalu Saini D/O Rajesh Saini W/O Shakti ... vs State Of Rajasthan (2023:Rj-Jp:39408)
2023 Latest Caselaw 6714 Raj/2

Rajasthan High Court

Shalu Saini D/O Rajesh Saini W/O Shakti ... vs State Of Rajasthan (2023:Rj-Jp:39408) on 13 December, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:39408]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Criminal Writ Petition No. 63/2020

                                    1.      Shalu Saini D/o Rajesh Saini W/o Shakti Singh Tandan
                                            Aged About 20 Years, R/o Holi Tiba Tijara Alwar Raj.
                                            (Presently Residing At Mandha Tehsil Tijara Dist. Alwar)
                                    2.      Shakti Singh Tandan S/o Ratan Lal, Aged About 25 Years,
                                            R/o Mandha Tehsil Tijara Dist. Alwar Raj. (Presently
                                            Residing At Mandha Tehsil Tijara Dist. Alwar)
                                                                                                      ----Petitioners
                                                                       Versus
                                    1.      State Of Rajasthan, Through Pp
                                    2.      Superintendent Of Police, Alwar Dist. Alwar Raj.
                                    3.      SHO, Police Station Tijara, Dist. Alwar Raj.
                                    4.      Rajesh Saini S/o Late Ramchandra Chaudhary, R/o Holi
                                            Tiba Tijara Alwar Raj.
                                                                                                    ----Respondents

For Petitioner(s) : Ms. Santosh Choudhary For Respondent(s) : Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

13/12/2023

Learned counsel for the petitioners wants to withdraw this

criminal writ petition.

The criminal writ petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/737

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