Smt. Komal Kanwar Daughter Of Shri ... vs State Of Rajasthan (2024:Rj-Jp:44132)
2024 Latest Caselaw 6184 Raj/2

Rajasthan High Court

Smt. Komal Kanwar Daughter Of Shri ... vs State Of Rajasthan (2024:Rj-Jp:44132) on 21 October, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:44132]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Criminal Writ Petition No. 1976/2024

1.       Smt. Komal Kanwar Daughter Of Shri Kamlesh Singh,
         Wife Of Shri Vikash Kumar, Aged About 23 Years,
         Resident Of Bas Kuharoo, District Jhunjhunu (Raj.), At
         Present Resident Of Ward No. 06, Village Govindpura,
         Tehsil Neem Ka Thana, District Sikar, At Present District
         Neem Ka Thana (Raj.)
2.       Vikash Kumar Son Of Shri Bahadurmal, Aged About 21
         Years, Resident Of Ward No. 06, Village Govindpura,
         Tehsil Neem Ka Thana, District Sikar, At Present District
         Neem Ka Thana (Raj.)
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through P.p.
2.       The Director General Of Police, Police Head Quarter, Lal
         Kothi, Jaipur (Raj.)
3.       Superintendent Of Police, Jhunjhunu, District Jhunjhunu
         (Raj.)
4.       S.h.o. Police Station Mandawa, District Jhunjhunu (Raj.)
5.       Jitendra Singh Son Of Shri Richhpal Singh, Resident Of
         Ward No. 09, Village Kuhadu, Tehsil Mandawa, District
         Jhunjhunu (Raj.)
6.       Sunadr Singh Son Of Shri Rampratap Singh, Resident Of
         Rawaaan, Tehsil Bagru, District Jhunjhunu (Raj.)
7.       Arun Singh Son Of Shri Kamlesh Singh, Resident Of Ward
         No.      09,   Village     Kuhadu,         Tehsil      Mandawa,     District
         Jhunjhunu (Raj.)
8.       Surendra Singh Son Of Shri Samanar Singh, Resident Of
         Adagsar, Tehsil Kuchaman, District Nagaur (Raj.)
9.       Geeta Kanwar Wife Of Shri Surajbhan Singh, Resident Of
         Jhalana Doongri, Jaipur (Raj.)
                                                                    ----Respondents

For Petitioner(s) : Mr. Sunil Kumar Saini For Respondent(s) : Mr. M. S. Shekhawat, PP

[2024:RJ-JP:44132] (2 of 2) [CRLW-1976/2024]

HON'BLE MR. JUSTICE SAMEER JAIN

Order

21/10/2024

Learned counsel for the petitioners wants to withdraw the

present petition in light of the judgment passed in the case of

Suman Meena & Anr. Vs. State of Raj. & Ors.: SBCRLW No.

792/2024, wherein appropriate directions were given qua the

protection.

Accordingly, present petition is dismissed as withdrawn.

(SAMEER JAIN),J

Pooja /458

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