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Kavita Sisaudiya W/O Sonu D/O ... vs State Of Rajasthan ...
2023 Latest Caselaw 5572 Raj/2

Citation : 2023 Latest Caselaw 5572 Raj/2
Judgement Date : 5 October, 2023

Rajasthan High Court
Kavita Sisaudiya W/O Sonu D/O ... vs State Of Rajasthan ... on 5 October, 2023
Bench: Uma Shanker Vyas
[2023:RJ-JP:26886]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Writ Petition No. 2129/2023

1.     Kavita Sisaudiya W/o Sonu D/o                           Vijendra
       Singh, Aged About 19 Years, Resident Of Near
       Golpura, Mathura Bypass, Bharatpur (Raj.)
       Aadhar         No.       8279-5040-4331                Presently
       Residing At Chhotagolpur, Bharatpur (Raj.)
2.     Sonu Son Of Buddhsingh, Aged About 22
       Years, Resident Of Chhotagolpur, Bharatpur
       (Raj.) Aadhar No. 9807-6047-5512 Presently
       Residing At Chhotagolpur, Bharatpur (Raj.)
                                                         ----Petitioners
                                Versus
1.     State      Of      Rajasthan,          Through          Principal
       Secretary,        Department           Of     Home       Affairs,
       Government Of Rajasthan, Secretariat, Jaipur.
2.     The Superintendent Of Police, Bharatpur.
3.     Sho Police Station Sewar, District Bharatpur
4.     Vijendra Singh Son Of Premsingh, Resident Of
       Near Golpura, Mathura Bypass, Bharatpur
       (Raj.)
5.     Premsingh Son Of Late Motiram, Resident Of
       Near Golpura, Mathura Bypass, Bharatpur
       (Raj.)
6.     Kashmira W/o Vijendra Singh, Resident Of
       Near Golpura, Mathura Bypass, Bharatpur
       (Raj.)
7.     Laxminarayan Son Of Premsingh, Resident Of
       Near Golpura, Mathura Bypass, Bharatpur
       (Raj.)
8.     Vishvendrasingh Son Of Premsingh, Resident
       Of Near Golpura, Mathura Bypass, Bharatpur
       (Raj.)
9.     Pushpendra           Singh      Son      Of       Girdhari   Lal,



             (Downloaded on 11/11/2023 at 08:33:06 PM)
                                    [2023:RJ-JP:26886]              (2 of 2)                 [CRLW-2129/2023]


                                          Resident Of Radha Nagar, 100 Fit, Bharatpur.
                                   10.    Buddhsingh Son Of Late Manohari, Resident
                                          Of Chhotagolpur, Bharatpur (Raj)
                                   11.    Samla         W/o       Buddhsingh,               Resident    Of
                                          Chhotagolpur, Bharatpur (Raj)
                                   12.    Kuwarsingh Son Of Late Manohari, Resident
                                          Of Chhotagolpur, Bharatpur (Raj)
                                                                                      ----Respondents

For Petitioner(s) : Mr. Rameshwar Prasad Kharol, Adv.

                                   For                      : Mr. Bhawani Shankar Sharma,
                                   Respondent(s)              P.P.


HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 05/10/2023

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 /567

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