Abdul Jabbar S/O Mohammed Shafi vs State Of Rajasthan (2024:Rj-Jp:1633)
2024 Latest Caselaw 148 Raj/2

Rajasthan High Court

Abdul Jabbar S/O Mohammed Shafi vs State Of Rajasthan (2024:Rj-Jp:1633) on 10 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:1633]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 1384/2021

                                    1.      Abdul Jabbar S/o Mohammed Shafi, R/o Mohalla Kaziwada
                                            Kothwali Jhunjhunu (Raj.).
                                    2.      Mohammed Yusuf S/o Mohammed Shafi, R/o Mohalla
                                            Kaziwada Kothwali Jhunjhunu (Raj.).
                                                                                          ----Accused/Petitioners
                                                                      Versus
                                    1.      State Of Rajasthan, Through Its Public Prosecutor

Non-Petitioner

2. Abdul Majid S/o Jivan, R/o Mohalla Kaziwada Kothwali Jhunjhunu (Raj.).

----Complainant-Non-Petitioner

For Petitioner(s) : Mr. Dushyant Singh Naruka For Respondent(s) : Mr. Ghan Shyam Singh Rathore, GA cum AAG with Mr. Tayyab Ali Mr. Riyasat Ali, P.P. Mr. Sandeep Pathak with Mr. Akshat Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/01/2024

In view of submission of conclusion after investigation,

learned counsel for the petitioners wants to withdraw this criminal

miscellaneous petition.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/495

Powered by TCPDF (www.tcpdf.org)