Kanta Choudhary D/O Ram Kishan ... vs State Of Rajasthan ...
2023 Latest Caselaw 5592 Raj/2

[2023:RJ-JP:26723]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

        S.B. Criminal Writ Petition No. 776/2021
1.     Kanta Choudhary D/o Ram Kishan Choudhary
       W/o Sunil Choudhary, Aged About 24 Years,
       Parmanent R/o Vill. Brijlalpura Tehsil Niwai
       Dist. Tonk Raj. Presently Residing At Vill.
       Kothoon Tehsil Chaksu Dist. Jaipur Raj.
2.     Sunil Choudhary S/o Ram Sahai Choudhary,
       Aged About 25 Years, Vill. Kothoon Tehsil
       Chaksu Dist. Jaipur Raj.
                                                         ----Petitioners
                                Versus
1.     State Of Rajasthan, Through Its Secretary
       Department Of Home Affairs Govt. Secretariat
       Jaipur
2.     Superintendent Of Police, Dist. Tonk Raj.
3.     S.h.o., Ps Niwai Dist. Tonk Raj.
4.     Dcp (South), Police Commissionerate Jaipur
5.     S.h.o., Ps Chaksu Dist. Jaipur Raj.
6.     Ram Kishan Choudhary S/o Laxmi Narayan
       Chodhary, R/o Vill. Brijlalpura Post Chanani
       Tehsil Niwai Dist. Tonk Raj.
7.     Kamal         Choudhary           S/o        Radha       Kishan
       Choudhary, Vill. Kothoon Tehsil Chaksu Dist.
       Jaipur Raj.
                                                   ----Respondents

For Petitioner(s) : Mr. Sandeep Kumar Maheshwari, Adv.

For : Mr. Ganesh Saini, P.P. Respondent(s)

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

[2023:RJ-JP:26723] (2 of 2) [CRLW-776/2021]

Learned counsel for petitioners prays for

withdrawal of this criminal writ petition with liberty to

file afresh if such an occasion arises in future.

In view of above, the criminal writ petition is

dismissed as withdrawn with liberty as aforesaid.

(UMA SHANKER VYAS),J

DANISH USMANI /35

Powered by TCPDF (www.tcpdf.org)