Kaluram Serawat vs State Of Rajasthan And Ors ...
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Rajasthan High Court

Kaluram Serawat vs State Of Rajasthan And Ors ... on 12 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:2211]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 6069/2015

                                    Kaluram Serawat S/o Shri Birdaram Serawat, aged about 50
                                    years, R/o Village Chetawala, Tehsil Amber, District Jaipur, Raj.
                                                                                     ----Petitioner/Complainant
                                                                      Versus
                                    1.      State Of Rajasthan Through P.P.
                                                                                                   Respondent

2. Ramesh Chand Badaya S/o Shri Nanu Lal Badaya R/o Plot No.b-17, Metal Colony, Amba Bari, District Jaipur, Raj.

3. Smt. Manni Devi W/o Shri Mangal Chand, R/o Village Ramalyawala, Tehsil Amber, District Jaipur, Raj.

4. Smt. Mangi Devi W/o Shri Nathu Ram, R/o Village Ramalyawala, Tehsil Amber, District Jaipur, Raj.

----Accused/Respondents

For Petitioner(s) : Mr. H.R. Kumawat For Respondent(s) : Mr. Ghanshyam Singh Rathore, GA cum AAG Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/01/2024

After arguing for some time, learned counsel for the

petitioner wants to withdraw this criminal miscellaneous petition.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/274

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