Vikram Sharma Son Of Shri Dhanna ... vs State Of Rajasthan ...
2023 Latest Caselaw 4778 Raj/2

[2023:RJ-JP:22020]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                            5768/2023

1.     Vikram Sharma Son Of Shri Dhanna Lal
       Sharma, Aged About 35 Years, Resident Of
       Bagro Ki Dhani, Niwaru Road, Harnathpura,
       Jhotwara, Raj.
2.     Dhannal Lal Sharma Son Of Shri Shrawan Lal
       Shrama, Aged About 60 Years, Resident Of
       Bagro Ki Dhani, Niwaru Road, Harnathpura,
       Jhotwara, Raj.
3.     Sajya Devi Wife Of Shri Sharwan Lal, Aged
       About 85 Years, Resident Of Bagro Ki Dhani,
       Niwaru Road, Harnathpura, Jhotwara, Raj.
4.     Suresh Shrama Son Of Shri Shrawan Lal
       Sharma, Aged About 35 Years, Resident Of
       Bagro Ki Dhani, Niwaru Road, Harnathpura,
       Jhotwara, Raj.
                                                         ----Petitioners
                                Versus
1.     State         Of     Rajasthan,           Through         Public
       Prosecutor.
2.     Ashok Kumar Jain Son Of Shri Lallu Lal Jain,
       Aged About 65 Years, Resident Of Plot No.
       267, Vasundhara Colony, Tonk Road, Jaipur.
                                                   ----Respondents

For Petitioner(s) : Mr. Mahendra Shandilya, Adv. For : Mr. Mahendra Meena, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

[2023:RJ-JP:22020] (2 of 2) [CRLMP-5768/2023]

12/09/2023

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dismissed as withdrawn.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 /617

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