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Pooja Sharma D/O Shri Suresh Kumar ... vs State Of Rajasthan ...
2023 Latest Caselaw 5432 Raj/2

Citation : 2023 Latest Caselaw 5432 Raj/2
Judgement Date : 29 September, 2023

Rajasthan High Court
Pooja Sharma D/O Shri Suresh Kumar ... vs State Of Rajasthan ... on 29 September, 2023
Bench: Uma Shanker Vyas
[2023:RJ-JP:25697]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

        S.B. Criminal Writ Petition No. 702/2019

1.     Pooja Sharma D/o Shri Suresh Kumar Sharma
       W/o Shri Harshit Sharma, Aged About 20
       Years, R/o C-127 Ward No 19 Kashipuri
       Bhilwara Dist. Bhilwara Raj. At Present R/o
       550 Jailal Munshi Ka Rasta Chandpole Bazar
       Jaipur Raj.
2.     Harshit Sharma S/o Shri Rajendra Kumar
       Sharma, Aged About 24 Years, R/o 1986
       Bhadbhunja Ki Gali Khejdo Ka Rasta Chandpol
       Bazar Jaipur Raj. O At Present R/o 550 Jailal
       Munshi Ka Rasta Chandpole Bazar Jaipur Raj.
                                                         ----Petitioners
                                Versus
1.     State Of Rajasthan, Through The Secretary
       Department Of Home Affairs And Justice
       Secretariat Raj. Jaipur
2.     Director General Of Police Raj., Jaipur
3.     Commissioner Of Police, Jaipur Metropolitan
       Jaipur Raj.
4.     S.h.o. Ps Kotwali, Jaipur Raj.
5.     Suresh Kumar Sharma S/o Shri Ram Karan
       Sharma, R/o C-127 Ward No 19 Kashipuri
       Bhilwara Dist. Bhilwara Raj.
                                                   ----Respondents

For Petitioner(s) : Mr. Ashir Gauri, Adv., for Mr. Ripu Daman Singh Naruka, Adv.

For : Mr. Babu Lal Nasuna, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

[2023:RJ-JP:25697] (2 of 2) [CRLW-702/2019]

Judgment / Order

29/09/2023

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dismissed as withdrawn.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 /339

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