Rajasthan High Court - Jaipur
Mamun Khan @ Karnal S/O Mohammed Harun ... vs State Of Rajasthan on 24 February, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 1046/2020
1. Mamun Khan @ Karnal S/o Mohammed Harun B/c
Musalman, R/o Badi Udai, Tehsil Gangapur City, District
Sawai Madhopur, Raj.
2. Pawan Kumar S/o Shri Jagmohan Singh B/c Gurjar, R/o
Badagaon, Nayapura, Tehsil Nadoti, District Karauli, Raj.
3. Umar Khalid @ Chhinga S/o Abdul Malik B/c Musalman,
R/o Vazeerpur, District Sawai Madhopur, Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp.
2. Vikki Kumar Gupta S/o Shri Mahesh, R/o In Front Of Girls
School, Vazeerpur, District Sawai Madhopur, Raj.
----Respondents
For Petitioner(s) : Mr. Rajneesh Gupta For Respondent(s) : Mr. Mukesh Goyal For State : Mr. Arvind Bhadu, P.P. HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 24/02/2020 Learned counsel for the petitioners does not want to press the Criminal Misc. Petition at this stage.
Consequently, the Criminal Misc. Petition is dismissed as withdrawn. Stay application stands disposed of.
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