Rajasthan High Court - Jaipur
Jagdish Mahar Son Of Shri Hanuman Prasad vs State Of Rajasthan (2024:Rj-Jp:42128) on 7 October, 2024
Author: Sameer Jain
Bench: Sameer Jain
[2024:RJ-JP:42128]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 5565/2024
1. Jagdish Mahar Son Of Shri Hanuman Prasad, Aged About
57 Years, Resident Of 30/45/12, Swarn Path, Mansarowar,
Jaipur.
2. Shyochand Son Of Shri Hanuman Prasad, Aged About 48
Years, Resident Of 30/45/12, Swarn Path, Mansarowar,
Jaipur.
3. Bhagirath Son Of Rajaram, Resident Of Rampura Bassi,
Gali No. 9, Lalgarh, Bikaner (Rajasthan).
----Petitioners
Versus
1. State Of Rajasthan, Through Public Prosecutor.
2. Smt. Rakesh W/o Laxman, Resident Of Village Ardas Wali Gali, Tehsil Suratgarh, District Ganganagar, Presently Resident Of Plot No. 26, Bhagirath Marg, Road No. 7, V.K.I. No. 7, Murlipura, Jaipur, Rajasthan.
----Respondents For Petitioner(s) : Mr. Naman Yadav for Mr. Pankaj Gupta For Respondent(s) : Mr. Rishi Raj Singh Rathore, PP with Mr. Manvendra Singh Shekhawat, PP HON'BLE MR. JUSTICE SAMEER JAIN Order 07/10/2024 Learned counsel for the petitioners wants to withdraw the present petition with the liberty to raise the grievance before the appropriate Court, in accordance with law.
Accordingly, the present petition is dismissed as withdrawn along-with the aforesaid liberty being granted. Pending application(s), if any, stand disposed of.
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