Prakash Rajpurohit Son Of Shri Kan ... vs State Of Rajasthan ...
2023 Latest Caselaw 6498 Raj/2

                                   [2023:RJ-JP:33068]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No.
                                                               1108/2023
                                   1.     Prakash Rajpurohit Son Of Shri Kan Singh,
                                          Aged About 42 Years, Resident Of Village
                                          Kishnasar, Police Station Nokha, Tehsil Nokha,
                                          District Bikaner (Raj).
                                   2.     Bajrang Rajpurohit Son Of Shri Prem Singh Ji,
                                          Aged About 34 Years, Resident Of Village And
                                          Post Surani, Tehsil Balesar, District Jodhpur
                                          (Raj). At Present Resident Of Kelwada, Police
                                          Station Kelwada, District Baran (Raj).
                                                                                            ----Petitioners
                                                                   Versus
                                   1.     State Of Rajasthan, Through P.p.
                                   2.     Rapindra Son Of Shri Harjindar, Aged About
                                          26 Years, Resident Of Chhichhroni, Police
                                          Station Kelwada, District Baran (Raj).
                                                                                      ----Respondents

For Petitioner(s) : Mr. Onkar Singh Rajpurohit, Adv.

For : Mr. Imran Khan, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 04/11/2023

Learned counsel for petitioners prays for

withdrawal of this criminal misc. petition.

In view of above, the criminal misc. petition is

dismissed as withdrawn.

(UMA SHANKER VYAS),J

DANISH USMANI /744

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