Alish vs Khalid Umar (2025:Rj-Jd:15140)
2025 Latest Caselaw 9255 Raj

Rajasthan High Court - Jodhpur

Alish vs Khalid Umar (2025:Rj-Jd:15140) on 21 March, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:15140]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Criminal Revision Petition No. 1540/2024

                                   1.       Alish W/o Khalid Umar, Aged About 29 Years, D/o Anwar
                                            Ali, R/o Pathano Ka Mohalla, Near New Masjid Of Teli, Fad
                                            Bazar, Bikaner.
                                   2.       Mohammad Sufiyan S/o Khalid Umar, Aged About 4 Years,
                                            Minor Through Natural Guardian Mother Alisha W/o Khalid
                                            Umar D/o Anwar Ali, R/o Pathano Ka Mohalla, Near New
                                            Masjid Of Teli, Fad Bazar, Bikaner.
                                                                                                          ----Petitioners
                                                                            Versus
                                   Khalid Umar S/o Umardaraz Khan Pathan, R/o Neelkanth Colony,
                                   Near Degree College, Bhadra Road, Dist. Hanumangarh.
                                                                                                         ----Respondent


                                   For Petitioner(s)              :    Mr. Vishan Das Vaishnav
                                   For Respondent(s)              :



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

21/03/2025

Learned counsel for the petitioner submits that a

compromise has been arrived at between the parties, therefore,

he wants to withdraw the present criminal revision petition.

Hence, the present criminal revision petition stands

dismissed as withdrawn.

Record, if received, be sent back forthwith.

(MANOJ KUMAR GARG),J 18-mSingh/-

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