Rajasthan High Court - Jodhpur
Shyam Singh & Ors vs Union Of India & Anr on 18 August, 2017
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 2111 / 2014
1. Shyam Singh son of Shri Narayan Singh, the then Assistant
Sub Inspector of Police, Police Station Sojat Road, District Pali.
2. Pokar Nath son of Shri Balunath, the then Head Constable,
Police Station Sojat Road, District Pali.
3. Kanaram son of Shri Harjiram, the then Police Constable,
Police Station Sojat Road, District Pali.
4. Dalpat Singh son of Shri Madan Singh, the then Police
Constable, Police Station Sojat Road, District Pali.
5. Suresh Kumar son of Shri Mangi Lal, the then Police
Constable, Police Station Sojat Road, District Pali.
6. Ashok Kumar son of Shri Jai Singh Mali, the then S.H.O.,
Police Station Sojat Road, District Pali.
7. Gunwant Kumar son of Shri J. Nandlal, 108, Anna Salai,
Chengalpattu, District Kanchipuram (Tamilnadu).
----Petitioners
Versus
1. Union of India through Central Bureau of Investigation
2. Geeta Bai wife of Shri Madan Lal, by caste Brahmin, Resident
of Manda, Tehsil Marwar Junction, Police Station Sojat Road,
District Pali.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr.Pradeep Shan & Mr.Vijay Purohit.
For Respondent(s) : Dr.Sachin Acharya & Mr.GK Sharma.
_____________________________________________________
HON'BLE MR. JUSTICE SANDEEP MEHTA
Judgment / Order 18/08/2017 Shri Shah submits that he has been instructed to withdraw this misc. petition.
Accordingly, the instant misc. petition is dismissed as withdrawn.
(2 of 2) [CRLMP-2111/2014] Stay petition also stands dismissed. Record be returned to the trial Court forthwith. The trial Court is requested to expedite the proceedings.
(SANDEEP MEHTA)J. S.Phophaliya/-