Hemendra vs State
2021 Latest Caselaw 16017 Raj

(1 of 1) [CRLR-1486/2019]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 1486/2019

Hemendra S/o Shri Mohanlal Teli, Aged About 33 Years, resident of House No. 17, Sindhi Sarkar Ki Haveli, Kheradiwala, Police Station Surajpole, Udaipur, At Present Zinc, Dariba, Police Station Railmagra, District Rajsamand.

----Petitioner Versus

1. State, Through P.p.

2. Bhupendra Teli S/o Shri Badrilal Teli, R/o 60-C, Pratap Colony, Kalka Mata Road, Police Station Pratapnagar, District Udaipur.

----Respondents

For Petitioner(s) : Mr. A.K. Acharya. For Respondent(s) : Mr. Mool Singh Bhati, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

22/10/2021

Learned counsel for the petitioner wants to withdraw the

present Criminal Revision Petition.

Hence, the present Criminal Revision Petition is dismissed as

withdrawn.

Stay petition is also dismissed.

(MANOJ KUMAR GARG),J

12-prashant/-

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