Prashant Vaishnav vs State Of Rajasthan
2021 Latest Caselaw 17492 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3337/2021

1. Prashant Vaishnav S/o Pushkar Narayan, Aged About 37 Years, R/o E-17, Akshardham Duplex, Baroda City, Baroda (Gujarat).

2. Pushkar Narayan S/o Vijay Das, Aged About 65 Years, R/o E-17, Akshardham Duplex, Baroda City, Baroda (Gujarat).

3. Smt. Shakuntala W/o Pushkar Narayan, Aged About 62 Years, R/o E-17, Akshardham Duplex, Baroda City, Baroda (Gujarat).

----Petitioners Versus

1. State Of Rajasthan, Through PP

2. Smt. Priti W/o Prashant Vaishnav D/o Purshottam Prakash Lashkari, Aged About 29 Years, B/c Vaishnav, R/o 1-B-44, New Housing Board, Pali.

----Respondents

For Petitioner(s) : Mr. Sravan Kumar Sainee For Respondent(s) : Mr. M.S. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

23/11/2021

Learned counsel for the petitioner submits that he wants to

withdraw the present misc. petition.

Accordingly, the present misc. petition is dismissed as

withdrawn.

(VINIT KUMAR MATHUR),J 173-Shahenshah/-

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