Smt. Aastha Chaturvedi W/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 1893 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                     S.B. Criminal Bail Cancellation Application No. 119/2020

                                   Smt. Aastha Chaturvedi W/o Shri Ankit Chaturvedi D/o Shri
                                   Ashok Chaturvedi, Aged About 33 Years, R/o Plot No. 2 Himmat
                                   Nagar Tonk Road Jaipur -302018
                                                                                                         ----Petitioner
                                                                        Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Shri    Sanchit    Chaturvedi         S/o     Shri       Satendra   Kumar
                                            Chaturvedi, Aged About 38 Years, R/o Mig-116 Hemant
                                            Vihar Sector-4 Barra-2 Kanpur (U.p.)
                                   3.       Smt. Priya Chaturvedi W/o Shri Sanchit Chaturvedi, Aged
                                            About 38 Years, R/o Mig-116 Hemant Vihar Sector-4
                                            Barra-2 Kanpur (U.p.)
                                                                                                      ----Respondents

For Complainant- : Mr. Bhim Singh Meena for Mr. Sudhir Petitioner(s) Jain For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/02/2021

Counsel for the complainant-petitioner does not want to

press the criminal misc. bail cancellation application.

Accordingly, Criminal Misc. Bail Cancellation Application is

dismissed as withdrawn.

(PANKAJ BHANDARI),J

ARTI SHARMA /4

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