Rajasthan High Court - Jaipur
Smt Anokhi Bai vs State Of Rajasthan And Ors on 7 August, 2019
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 2423/2016
Smt Anokhi Bai D/o Sh. Buddha Koli, by caste Koli, R/o Atru,
District Baran.
----Petitioner
Versus
1. State Of Rajasthan through P.P.
2. Raghunandan Sharma son of Badri Lal, by caste Brahmin,
aged about 45 years, PTI, Government Secondary School,
Khayawada Tehsil Kishanganj, District Baran.
3. Ratan Singh son of Karan Singh, by caste Rajput, aged about
47 years, Teacher, Government Secondary School, Khayawada,
Tehsil Kishanganj, District Baran.
----Respondent
For Petitioner(s) : Mr. Umesh Dixit For Respondent(s) : Mr. Mangal Singh Saini, P.P. HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 07/08/2019 Learned counsel for the petitioner does not want to press the misc. petition.
Consequently, the criminal misc. petition is dismissed as withdrawn. Stay application stands disposed.
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