Rajasthan High Court - Jaipur
Bhagirath Mal And Anr vs State Of Rajasthan And Ors on 11 April, 2019
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 4608/2016
1. Bhagirath Mal Son of Shri Kanaram, B/c Jat, aged 22 years,
R/o Dhani Sakhuniya Wali, Tan Bhopatpura, Police Station
Ringus, District Sikar (Raj.)
2. Birdi Chand son of Shri Ruparam, B/c Jat, aged 45 years, R/o
Dhani Sakhuniya Wali, Tan Bhopatpura, Police Station Ringus,
District Sikar (Raj.)
----Petitioner
Versus
1. State Of Rajasthan through PP
2. Kailash Chand son of Shri Noondaram, B/c Jat aged 24 years,
R/o Dhani Neemwali, Tan Bhopatpura, Police Station Ringus,
District Sikar (Raj.)
3. Noondaram son of Shri Balluram, B/c Jat, aged about 45
years, R/o Dhani Neemwali, Tan Bhopatpura, Police Station
Ringus, District Sikar (Raj.)
----Respondent
For Petitioner(s) : Mr. Sultan Singh Kuri For Respondent(s) : Mr. R.C. Choudhary, PP HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 11/04/2019 It has been submitted by learned counsel for the petitioner that he intends to withdraw the petition.
Leave granted.
Dismissed as withdrawn.
(G R MOOLCHANDANI),J TN/Aks/-29 (Downloaded on 28/06/2019 at 12:03:40 AM) Powered by TCPDF (www.tcpdf.org)