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Mahendra Kumar vs State And Anr
2021 Latest Caselaw 7857 Raj

Citation : 2021 Latest Caselaw 7857 Raj
Judgement Date : 19 March, 2021

Rajasthan High Court - Jodhpur
Mahendra Kumar vs State And Anr on 19 March, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 813/2017

Mahendra Kumar Singhvi, son of Shri Rikhabchand Singhvi, resident of DS-35, Shastrinagar, behind Daga Diamond, Jodhpur.

----Petitioner Versus

1. State, Through P.p.

2. Dau Ram son of Shri Babu Ram, resident of Nakhoda Nagar, near Dali Bai Mandir, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Firoz Khan. For Respondent(s) : Mr. S.S. Rajpurohit.

Mr. Pushpendra Trivedi.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

19/03/2021

Learned counsel for the petitioner want to withdraw this

Criminal Misc. Petition.

Hence, the present Criminal Misc. Petition is dismissed as

withdrawn. Stay petition is also dismissed.

(MANOJ KUMAR GARG),J C-1-/-Prashant

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