Chandra Shekhar vs State Of Rajasthan
2022 Latest Caselaw 1188 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6923/2021

Chandra Shekhar S/o Ghanshyam, Aged About 41 Years, R/o Jhak, Bilara, District Jodhpur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Veena Vaishna D/o Premdas Vaishnav, R/o Jhak, Bilara, District Jodhpur (Raj.)

----Respondents

For Petitioner(s) : Ms. Deepika Soni, through VC For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/01/2022

Learned counsel for the petitioner wants to withdraw

this criminal misc. petition.

Hence, this criminal misc. petition is dismissed as

withdrawn.

The factual report submitted by the learned Public

Prosecutor is taken on record.

(VIJAY BISHNOI),J 30-ms rathore

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