Aanju Devi D/O Shri Shyol Chand Yadav vs State Of Rajasthan on 14 February, 2022

[Cites 0, Cited by 0]

Rajasthan High Court - Jaipur

Aanju Devi D/O Shri Shyol Chand Yadav vs State Of Rajasthan on 14 February, 2022

Bench: Mahendar Kumar Goyal

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous Application No. 218/2021

                                         IN
            S.B. Criminal Misc. Petition No.1988/2021

1.     Aanju Devi D/o Shri Shyol Chand Yadav, Aged About 31
       Years, R/o 35-36 Champapuri Colony, Britmul School,
       Jodla Power House, Harmada, Jaipur (Rajasthan).
2.     Sunil Saini S/o Shri Chiranjilal Saini, Aged About 27
       Years, R/o 326 Shiv Colony, Road No. -4, Sikar Road,
       Jaipur,
                                                                    ----Petitioners
                                     Versus
1.     State Of Rajasthan, Through Principal Secretary, Home
       Department, Government Secretariat, Jaipur. Rajasthan.
2.     The Director General Of Police, Jaipur (Rajasthan).
3.     Superintendent Of Police, District Jaipur.
4.     Station House Officer, Police Station, Harmada, District
       Jaipur, Raj.
5.     Shri Pawan Yadav S/o Shri Hanuman Sahay,
6.     Shri Hanuman Sahay S/o Shri Bhuraram Yadav,
7.     Shri Deepak Yadav S/o Hanuman Sahay,
8.     Mohani Devi W/o Deepak Yadav,
       All are R/o 35-36 Champapuri Colony, Brightomoon
       School, Jodla Power House, Harmada, Jaipur.
9.     Mangal Chand S/o Bhura Ram Yadav,
10.    Rajesh S/o Mangal Chand,
11.    Krishan S/o Mangal Chand,
12.    Ramnarayan Yadav S/o Jodha Ram,
       Respondents No. 9 to 12 are R/o A 32, Vivekanand

Colony, Vidhyadhar Nagar, Jaipur.

13. Shyol Chand S/o Ramu Ram Yadav,

14. Surendra Yadav S/o Shyol Chand,

15. Dharam Chand Yadav S/o Shyol Chand, Respondents No.13 to 15 are R/o Murlipura, P.s. Murlipura, District Jaipur.

----Respondents (Downloaded on 14/02/2022 at 09:21:51 PM) (2 of 2) [CRLMA-218/2021] For Petitioner(s) : Mr. Vijauy Kumar Jangid For Respondent(s) : Mr. Ramesh Choudhary, PP HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 14/02/2022 After arguing for sometime, learned counsel for the petitioners wants to withdraw this criminal miscellaneous application.

The same is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J PRAGATI/s-260 (Downloaded on 14/02/2022 at 09:21:51 PM) Powered by TCPDF (www.tcpdf.org)

Unlock Advanced Research with PRISMAI

Rajasthan High Court - Jaipur