Rajiya Sultana D/O Sh. Maksood Khan, W/O ... vs State Of Rajasthan (2024:Rj-Jp:1368)
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Rajasthan High Court

Rajiya Sultana D/O Sh. Maksood Khan, W/O ... vs State Of Rajasthan (2024:Rj-Jp:1368) on 9 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:1368]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 3359/2019

1.       Rajiya Sultana D/o Sh. Maksood Khan, W/o Vaseem, Aged
         About 19 Years, R/o Jeevan Ka Bas Khoh, Tehsil Deeg,
         Police Station Khoh District Bharatpur, Presently Residing
         At Village Bilang, Tehsil And Police Station Kaman District
         Bharatpur (Raj.)
2.       Vaseem S/o Sh. Deen Mohammad, Aged About 22 Years,
         R/o Village Bilang, Tehsil And Police Station Kaman
         District Bharatpur (Raj.)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Home Affairs And Justice, Secretariat Rajasthan, Jaipur.
2.       Superintendent Of Police Bharatpur, Rajasthan.
3.       Station House Officer, Police Station, Kaman District
         Bharatpur, (Raj.)
4.       Maksud S/o Sh. Samsu, R/o Jeevan Ka Bas Khoh, Tehsil
         Deeg, Police Station Khoh District Bharatpur.
5.       Muzahid S/o Sh. Samsu, R/o Jeevan Ka Bas Khoh, Tehsil
         Deeg, Police Station Khoh District Bharatpur.
6.       Hanif S/o Sh. Alisher, R/o Nagar Town, Police Station
         Nagar, District Bharatpur.
7.       Rahul @ Chhotu S/o Sh. Alisher, R/o Nagar Town, Police
         Station Nagar, District Bharatpur.
8.       Rasheesh S/o Sh. Hajar Khan, R/o Village Bisambara,
         Police Station Shergarh District Mathura (U.p.)
9.       Pappu S/o Sh. Hajar Khan, R/o Village Bisambara, Police
         Station Shergarh District Mathura (U.p.)
                                                                 ----Respondents

For Petitioner(s) : Mr. Liyakat Khan For Respondent(s) : Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

[2024:RJ-JP:1368] (2 of 2) [CRLMP-3359/2019]

09/01/2024

Learned counsel for the petitioners wants to withdraw this

criminal miscellaneous petition with liberty to file a fresh petition if

the need so arises.

The criminal miscellaneous petition is dismissed accordingly

with liberty as aforesaid.

(MAHENDAR KUMAR GOYAL),J

Manish/80

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