Birdi Chand Bairwa vs State Of Rajasthan And Ors ...
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Rajasthan High Court

Birdi Chand Bairwa vs State Of Rajasthan And Ors ... on 9 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:1359]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 4153/2013

Birdi Chand Bairwa S/o Shri Bhura Ram Bairwa, R/o Dausa
Khurd, Bairwa Mohalla, Dausa, Distt. Dausa Raj.
                                                        ----Accused/Petitioner
                                   Versus
1.       State Of Rajasthan Through Pp
2.       Rameshwar Prasad S/o Shri Birdi Chand, R/o Dausa
         Khurd, Bairwa Mohalla, Dausa, Distt. Dausa Raj.
                                             ----Complainant/Respondents

Connected With S.B. Criminal Miscellaneous (Petition) No. 4318/2013

1.Kiran Dutt Sharma Son of Shri Vishnu dutt Sharma, Resident of Dausa, District Dausa, Rajasthan.

2.Karan Singh son of Shri Prithraj Singh, Resident of Dausa, District Dausa, Rajasthan.

3.Gopal Singh S/o Shri Chhatrasal Singh, Resident of Dausa, District Dausa, Rajasthan.

4.Sitaram S/o Shri Bhori Lal, Resident of Dausa, District Dausa, Rajasthan.

5.Sanwalram S/o Shri Faujiram, R/o Bichalwas, Police Station Dausa, Sadar, District Dausa, Rajasthan.

6.Bhori Lal S/o Shri Mangi Lal, Resident of Dausa, District Dausa, Rajasthan.

----Accused-Petitioners Versus

1.State of Rajasthan through P.P.

------Respondent

2.Rameshwar Prasad Bairwa son of Shri Birdichand Bairwa, Resident of Dausa Khurd Bairwa, Mohalla, Dausa, Tehsil and District Dausa, Rajasthan.

----Complainant-Respondent

For Petitioner(s) : Mr. Arun Sharma for Mr. Karan Pal Singh Mr. Pankaj Gupta For Respondent(s) : Mr. Riyasat Ali, P.P.

[2024:RJ-JP:1359] (2 of 2) [CRLMP-4153/2013]

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

09/01/2024

After arguing for some time, learned counsels for the

petitioners do not press these criminal miscellaneous petitions.

The criminal miscellaneous petitions are dismissed

accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/66-67

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