Rajasthan High Court - Jaipur
Vivek Sharma Son Of Shri Ashwini Kumar vs Smt. Sunita Wife Of Shri Vivek Sharma ... on 27 January, 2021
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Revision Petition No. 781/2020
Vivek Sharma Son Of Shri Ashwini Kumar, Aged About 30 Years,
Resident Of Baba Jairamdas Ka Bada, Generalganj, Tehsil Sadar,
Janpad Mathura, Presently Resident Of Bhawna Clinic, Magorra.
Police Station Magorra, District Mathura (U.p.)
----Petitioner
Versus
1. Smt. Sunita Wife Of Shri Vivek Sharma Daughter Of Shri
Mohan Singh, Aged About 28 Years, Resident Of Baba
Jairamdas Ka Bada, Generalganj, Tehsil Sadar, Janpad
Mathura. Presently Residing At 889/44, Rundhiya Nagar,
Police Station Kotwali, Bharatpur (Raj.)
2. Krishna @ Vedansh Son Of Shri Vivek Sharma, Aged
About 3 Years, Minor Through The Natural Guardian
Mother Smt. Sunita Wife Of Shri Vivek Sharma D/o Shri
Mohan Singh Age 28 Years, Resident Of Baba Jairamdas
Ka Bada, Generalganj, Tehsil Sadar, Janpad Mathura.
Presently Resident Of 889/44, Rundhiya Nagar, Police
Station Kotwali, Bharatpur
----Respondents
For Petitioner(s) : Mr. Nipendra Sinsinwar, Adv. For Respondent(s) : Mr. Shivraj Chauhan, Adv.
Mr. Dushyant Singh, Adv.
HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 27/01/2021 Learned counsel for the petitioner seeks permission of this Court to withdraw the revision petition with liberty to avail appropriate remedy before the trial Court.
Permission is granted.
(Downloaded on 28/01/2021 at 11:06:12 PM)(2 of 2) [CRLR-781/2020] Therefore, this Criminal Revision Petition is dismissed as withdrawn, with aforesaid liberty.
(NARENDRA SINGH DHADDHA),J Gourav/125 (Downloaded on 28/01/2021 at 11:06:12 PM) Powered by TCPDF (www.tcpdf.org)