Rajasthan High Court - Jaipur
Ramkaran And Ors vs State Of Rajasthan Through P.P on 25 July, 2012
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER S.B. Criminal Misc. Petition No. 2773/2011 (D) S.B. Cr. Misc. Stay Application No. 2658/2011 (Ram Karan & Others Versus The State of Rajasthan) Date of Order :: 25th July, 2012 HON'BLE MR. JUSTICE MAHESH CHANDRA SHARMA Mr. Sunil Tyagi, counsel for the petitioners Mr. Pradeep Shreemal, PP for the State of Rajasthan BY THE COURT:
Learned counsel for the petitioner seeks permission to withdraw the instant criminal misc. petition. Permission is granted. The criminal misc. petition stands dismissed as withdrawn. Stay application also stands dismissed.
(MAHESH CHANDRA SHARMA),J.
DK All corrections made in the judgment / order have been incorporated in the judgment / order being E-mailed. Dilip Khandelwal PA