Rajasthan High Court - Jaipur
Brijmohan @ Dholu S/O Chauthmal vs State Of Rajasthan on 30 September, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Revision Petition No. 731/2020
Brijmohan @ Dholu S/o Chauthmal, Aged About 15 Years, R/o
Dhani Purohitan, Tan Abhawas, PS Ringus, Dist. Sikar, Raj. Minor
Through His Natural Guardian Mother Madni Devi W/o Late
Chauthmal Aged 50 Yrs. R/o Dhani Purohitan, Tan Abhawas, Ps
Ringus, Dist. Sikar, Raj. At Present Confined In Observation
Home Sikar.
----Petitioner
Versus
1. State Of Rajasthan, through PP
2. Smt. Manni Devi W/o Shri Hanuman Balai, R/o Village
Abhawas, Ps Ringus, Dist. Sikar, Raj.
----Respondents
For Petitioner(s) : Mr. Surendra Singh Sunda through VC For Complainant(s) : Mr. D.N. Sharma through VC For State : Mr. Prashant Sharma, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 30/09/2020 Counsel for the petitioner does not press the present Criminal Revision Petition.
The same is accordingly dismissed as withdrawn.
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