Rajasthan High Court - Jaipur
Seema Khan vs State Of Rajasthan And Anr on 1 September, 2022
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 4777/2013
Seema Khan divorced wife of Major Kayyum Khan, daughter of
Deen Mohammad, aged about 28 years, resident of Plot No.31,
Krishna Nagar Boring road, Jhotwara, Jaipur (Rajasthan)
----Petitioner
Versus
1. State Of Rajasthan through Public Prosecutor.
----Respondent
2. Major Kayyum Khan son of Shri Bhanwar Nek Mohammad, resident of near rajmata girls senior secondary school, raika bagh, jodhpur (Rajasthan), presently posted as Major 764, ASB Batalion (A.M.), C/o 56 APO.
----Respondent/Accused For Petitioner(s) : Mr. Pyare Lal For Respondent(s) : Mr. Sher Singh Mahla, PP.
HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 01/09/2022 Matter comes up on an application (IA No.1/2022) filed under Section 482 Cr.P.C. for withdrawal of the petition.
For the reasons mentioned in the application, the same is allowed.
Therefore, the criminal miscellaneous petition is dismissed as withdrawn, as prayed for.
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