Jamna Shankar S/O Bishan Lal vs State Of Rajasthan (2023:Rj-Jp:40222)
2023 Latest Caselaw 6801 Raj/2

Rajasthan High Court

Jamna Shankar S/O Bishan Lal vs State Of Rajasthan (2023:Rj-Jp:40222) on 18 December, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:40222]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No. 10610/2022

                                   1.       Jamna Shankar S/o Bishan Lal, R/o Tathed P.S. Kaithun
                                            Tehsil Ladpura Kota.
                                   2.       Prem S/o Jamna Shankar, R/o Tathed P.S. Kaithun Tahsil
                                            Ladpura Kota.
                                   3.       Om Prakash S/o Girraj Prasad, Service, Pscl India R/o
                                            Tathed P.S. Kaithun Tahsil Ladpura Kota.
                                   4.       Girraj S/o Mool Chand, R/o Tathed P.S. Kaithun Tehsil
                                            Ladpura Kota.
                                                                                                    ----Petitioners
                                                                       Versus
                                   1.       State Of Rajasthan, Through P.P.
                                                                                                      Respondent

2. Birdhi Lal S/o Badri Lal, R/o Tathed P.S. Kaithun Tehsil Ladpura Kota.

----Complainant/Respondent

For Petitioner(s) : Mr. Ritesh Kumawat for Mr. Abdul Kalam Khan For Respondent(s) : Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

18/12/2023

Learned counsel for the petitioners wants to withdraw this

criminal miscellaneous petition.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/1313

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