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Shri Mahadev Prasad Swami vs Union Of India
2021 Latest Caselaw 8837 Raj

Citation : 2021 Latest Caselaw 8837 Raj
Judgement Date : 5 April, 2021

Rajasthan High Court - Jodhpur
Shri Mahadev Prasad Swami vs Union Of India on 5 April, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 89/2021

Shri Mahadev Prasad Swami S/o Sh. Hadman Dass, Adopted S/o Udi Swami, Aged About 70 Years, R/o Village Post Office Buchawas, Tehsil Taranagar, Dist. Churu, 331304, Rajasthan.

----Petitioner Versus

1. Union Of India, Through Central Bureau Of Investigation, Anti-Corruption Branch, C-35A, G Block, Bandra Kurla Complex, Bandra (E), Mumbai-400098.

2. Sh. Manoj Gujar, Inspector Of Police, Central Bureau Of Investigation, Anti-Corruption Branch, Mumbai.

----Respondents

For Petitioner(s) : Mr. Sanjeet Purohit. For Respondent(s) : Dr. Sachin Acharya.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

05/04/2021

Learned counsel for the petitioner wants to withdraw the

present Criminal Writ Petition with liberty to file fresh, if any

occasion arises.

Accordingly, the Criminal Writ Petition is dismissed as

withdrawn with liberty as prayed for.

Stay petition is also dismissed.

(MANOJ KUMAR GARG),J 203-Prashant/-

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