Rajnish Pathak vs State Of Rajasthan
2021 Latest Caselaw 235 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4298/2020

1. Rajnish Pathak S/o Radheshyam Pathak, Aged About 44 Years, R/o 27/29/4, Hari Mandir Gali, Gwala Nagar, Shahadra, New Delhi.

2. Radheshyam Pathak S/o Ram Lal Pathak, Aged About 74 Years, R/o 27/29/4, Hari Mandir Gali, Gwala Nagar, Shahadra, New Delhi.

3. Smt. Susheela Pathak W/o Radheshyam Pathak, Aged About 72 Years, R/o 27/29/4, Hari Mandir Gali, Gwala Nagar, Shahadra, New Delhi.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Smt. Shivangi Pathak W/o Sh. Rajnish D/o Om Prakash, R/o I-I-65, Jai Narayan Vyas Colony, Bikaner.

----Respondents

For Petitioner(s) : Mr. Ramniwas Choudhary, through video-call.

For Respondent(s) : Mr. Sudhir Tak, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/01/2021

Learned counsel for the petitioners want to withdraw this

Criminal Misc. Petition on behalf of petitioner No.1- Rajnish

Pathak.

Hence, the present Criminal Misc. Petition on behalf of

petitioner No.1- Rajnish Pathak is dismissed as withdrawn.

Stay petition on behalf of petitioner No.1 is also dismissed.

Heard.

Issue notice.

(2 of 2) [CRLMP-4298/2020]

Learned Public Prosecutor accepts notice on behalf of

respondent No.1-State.

Issue notice to respondent No.2, returnable within six weeks.

In the meanwhile and till next date of hearing, petitioner

Nos.2 & 3 Radheshyam Pathak & Smt. Susheela Pathak shall not

be arrested in connection with F.I.R. No.168/2020, Police Station

Mahila Thana, District Bikaner. However, petitioner Nos. 2 & 3 are

directed to join the investigation.

(MANOJ KUMAR GARG),J 61-Prashant/-

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