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Jagdish vs State Of Rajasthan
2021 Latest Caselaw 282 Raj

Citation : 2021 Latest Caselaw 282 Raj
Judgement Date : 8 January, 2021

Rajasthan High Court - Jodhpur
Jagdish vs State Of Rajasthan on 8 January, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4327/2020

1. Jagdish S/o Sh. Krishna, Aged About 70 Years, B/c Prajapat, R/o Paota-B First Polo, Plot No. 100, Dist. Jodhpur.

2. Omprakash S/o Jagdish, Aged About 38 Years, B/c Prajapat, R/o Paota-B First Polo, Plot No. 100, Dist. Jodhpur.

3. Govind S/o Jagdish, Aged About 35 Years, B/c Prajapat, R/o Paota-B First Polo, Plot No. 100, Dist. Jodhpur.

4. Likhmaram S/o Jagdish, Aged About 32 Years, B/c Prajapat, R/o Paota-B First Polo, Plot No. 100, Dist. Jodhpur.

----Petitioners

Versus

1. State Of Rajasthan, Through Pp

2. Indar Das S/o Sh. Paman Das Virwani, B/c Sindhi, R/o Plot No. 100, First Polo LIC Office Dist. Jodhpur.

----Respondents

For Petitioner(s) : Mr. Pawan Vishnoi, through video-call. For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/01/2021

Learned counsel for the petitioners want to withdraw this

criminal misc. petition.

Hence, the present criminal misc. petition filed by the

petitioners is dismissed as withdrawn.

Stay petition is also dismissed.

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

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