Satish Meena vs State Of Rajasthan And Anr
2021 Latest Caselaw 4103 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No. 3903/2011

                                   Satish Meena S/o Shri Tej Ram Meena, R/o 206, Sachivalya
                                   Vihar. Kalyan Pura, Opposite Mansarovar, Jaipur; Propritor of M/s
                                   Shri Rama Building Material Supplier
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan through P.P.
                                   Umesh Aggarwal S/o Late Shri Sohan Lal Agrawal, R/o of 166,
                                   New Atish Market, Mansarovar, Jaipur
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Madho Swami For Respondent(s) : Mr. Riyasat Ali, PP Mr. Abhyimanyu Singh for Mr. Rajendra Yadav

HON'BLE MR. JUSTICE SATISH KUMAR SHARMA

Order

26/08/2021

Learned counsel for the petitioner wants to withdraw the

petition with liberty to take all his objections in the revision

petition pending against the impugned judgment.

Accordingly, the petition is dismissed as withdrawn with

liberty as prayed for.

(SATISH KUMAR SHARMA),J

FAHEEM AHMAD /440

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