Surender vs State
2021 Latest Caselaw 6067 Raj

(1 of 1) [CRLMP-549/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 549/2021

Surender S/o Shishpal, Aged About 31 Years, By Caste Regar, R/o Ward No. 27, Mohalla Regran Rajgrah, Sadulpur, District Churu (Raj.).

----Petitioner Versus

1. State, Through P.p.

2. Pushpa Sharma D/o Satveer, Aged About 20 Years, R/o Mohalla Regran, Rambas Ward No. 27, Rajgarh Churu (Raj.).

----Respondents

For Petitioner(s) : Mr. Anil Bidan Halu, Adv. For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

01/03/2021

Application for early hearing of the case is allowed for

reasons stated therein.

The matter is taken up today itself.

Counsel for the petitioner seeks permission to withdraw the

misc. petition.

Permission is granted.

The misc. petition is dismissed as withdrawn.

(MANOJ KUMAR GARG),J 125-MS/-

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