Rinki Saini Daughter Of Amar Chand ... vs State Of Rajasthan ...
2023 Latest Caselaw 6104 Raj/2

[2023:RJ-JP:30083]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

 S.B. Criminal Miscellaneous (Petition) No. 793/2020

1.     Rinki Saini Daughter Of Amar Chand Wife Of
       Nirmal Kumar, Aged About 18 Years, Resident
       Of Ward No. 6, Rambas Tehsil Govindgarh,
       Police     Station       Govindgarh,          District     Alwar
       (Raj.) At Present Resident Of Village Poothka
       Sadpuri,        Police       Station        Nagar,       District
       Bharatpur (Raj.)
2.     Nirmal Kumar Son Of Shri Hariram, Aged
       About 25 Years, Resident Of Village Poothka
       Sadpuri,        Police       Station        Nagar,       District
       Bharatpur (Raj.)
                                                         ----Petitioners
                                Versus
1.     State Of Rajasthan, Through P.p.
2.     Superintendent Of Police, Alwar, Raj.
3.     Superintendent Of Police, Bharatpur, Raj.
4.     S.h.o. Police Station, Govindgarh, District
       Alwar, Raj.
5.     S.h.o.        Police       Station,        Nagar,        District
       Bharatpur, Raj.
6.     Hariram Son Of Shri Guttiyaram, Resident Of
       Ward No. 6, Rambas Tehsil Govindgarh, Police
       Station Govindgarh, District Alwar (Raj.)
7.     Ramsukhi Wife Of Shri Hariram, Resident Of
       Ward No. 6, Rambas Tehsil Govindgarh, Police
       Station Govindgarh, District Alwar (Raj.)
                                                   ----Respondents

For Petitioner(s) : Ms. Swati Sharma, Adv.

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





                                    [2023:RJ-JP:30083]              (2 of 2)                 [CRLMP-793/2020]

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

17/10/2023

Learned counsel for petitioners prays for

withdrawal of this petition with liberty to file a fresh

petition if such an occasion arises in future.

In view of above, the criminal misc. petition is

dismissed as withdrawn with liberty as aforesaid.

(UMA SHANKER VYAS),J

DANISH USMANI /236

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