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Rajasthan High Court - Jodhpur

Devender Singh & Ors vs State & Anr on 15 May, 2017

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
        S.B.Criminal Misc. Restoration Appl. No.1455/2017
                                in
              S.B. Criminal Misc(Pet.) No. 2728/ 2016
1. Devender Singh Shekhawat S/o Sh. Surendra Singh
Shekhawat, aged about 31 years, resident of The Palms
Apartment, Plot No.16, Plot No.13-B, Dwarka, Sector 6, Dwarka,
South West Delhi.
2. Pramod Kanwar W/o Shri Sh. Surendra Singh Shekhawat, aged
about 59 years, resident of the Palms Apartment, Flat No.16, Plot
No.13-B, Dwarka, Sector 6, Dwarka, South West Delhi.
3. Surendra Singh Shekhawat S/o Sh. Bhagirath Singh
Shekhawat, aged about 64 years, resident of The Palms
Apartment, Plot No.16, Plot No.13-B, Dwarka, Sector 6, Dwarka,
South West Delhi.
4. Hiteshwari Kanwar D/o Shri Surendra Singh Shekhawat, aged
about 21 years, resident of The Palms Apartment, Plot No.16, Plot
No.13-B, Dwarka, Sector 6, Dwarka, South West Delhi.
5. Sajna Kanwar W/o Shri Dushyant Singh, aged about 28 years,
resident of Rampura House, Plot No.8, Kelashpuri, Near Gandhi
Colony, Karni Palace Hotel Road, Kotwali, Bikaner.
6. Shri Dushyant Singh S/o Shri Ram Singh Panwar aged about 30
years, resident of Rampura House, Plot No.8, Kelashpuri, Near
Gandhi Colony, Karni Palace Hotel Road, Kotwali, Bikaner.
                                                       ----Petitioners
                              Versus
1. State of Rajasthan through the Public Prosecutor.
2. Smt. Manisha Rathore W/o Shri Devender Singh Shekhawat,
resident of Plot No.165-A, Z.S.B., B.J.S. Colony, Maha Mandir,
Jodhpur.
                                                  ----Respondents


_____________________________________________________
For Petitioner(s)   : Mr.Rajvendra Sarswat
For Respondent(s) : Mr.V.S.Rajpurohit PP for the State.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order (2 of 2) 15/05/2017 Heard.

On a consideration of the averments made in the restoration application, the same is allowed. The above-numbered misc. petition is restored to its original number.

List the misc. petition after two weeks.

(DR. PUSHPENDRA SINGH BHATI)J. Skant/-