Foranta Gurjar W/O Madan Lal ... vs State Of Rajasthan ...
2023 Latest Caselaw 5349 Raj/2

[2023:RJ-JP:25015]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                             3424/2020

1.     Foranta Gurjar W/o Madan Lal Gurjar, Aged
       About 21 Years, R/o Habeebpur, Tehsil Thana
       Gangapurcity, Dist. Sawai Madhopur, Raj.
2.     Madan Lal Gurjar S/o Babu Lal Gurjar, Aged
       About 25 Years, R/o Kherli Thesil Bamanwas,
       Dist Sawai Madhopur, Raj.
                                                          ----Petitioners
                                 Versus
1.     State Of Rajasthan, Through Pp
2.     State Of Rajasthan, Through Sp Dist. Sawai
       Madhopur.
3.     Sho, Ps Gangapur City Dist. Sawai Madhopur.
4.     Sho, Ps Sawai Madhopur City, Dist Sawai
       Madhopur.
5.     Rakkhu Lal Gurjar, R/o Habeebpur, Tehsil
       Thana Gangapurcity, Dist. Sawai Madhopur,
       Raj.
6.     Babu Lal Gurjar, R/o Kherli Thesil Bamanwas,
       Dist Sawai Madhopur, Raj.
                                                    ----Respondents

For Petitioner(s) : Mr. Manish Kumar Saini, Adv.

For : Mr. Ghan Shyam Singh Respondent(s) Rathore, GA-cum-AAG, assisted by Mr. Ganesh Saini, P.P. & Mr. Pushpendra Kumar Pandey, Adv., for complainant(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

[2023:RJ-JP:25015] (2 of 2) [CRLMP-3424/2020]

Judgment / Order

26/09/2023

Learned counsel for petitioners prays for

withdrawal of this criminal misc. petition with liberty

to file afresh if such an occasion arises so in future.

In view of above, the criminal misc. petition is

dismissed as withdrawn with liberty as aforesaid.

(UMA SHANKER VYAS),J

DANISH USMANI /687

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