Vinita Dave vs State Of Rajasthan (2023:Rj-Jd:42688)
2023 Latest Caselaw 10510 Raj

Rajasthan High Court - Jodhpur

Vinita Dave vs State Of Rajasthan (2023:Rj-Jd:42688) on 7 December, 2023

Author: Praveer Bhatnagar

Bench: Praveer Bhatnagar

                                   [2023:RJ-JD:42688]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Criminal Misc(Pet.) No. 2727/2022

                                   Vinita Dave W/o Amit Kumar Dave, aged about 34 Years, B/c
                                   Brahmin, R/o Kethnodh, Tehsil Pachpadra, District Barmer (Raj.)
                                                                                                            ----Petitioner
                                                                            Versus
                                   1.       State       of   Rajasthan,        through        Government       Advocate,
                                            Rajasthan High Court, Jodhpur.
                                   2.       Nirmal Kumar S/o Dhannaram, B/c Jingar, R/o Jagjeevan
                                            Colony, Tehsil Bhinmal, District Jalore.
                                                                                                         ----Respondents


                                   For Petitioner(s)              :     Mr. Vijay Purohit (through VC)
                                   For Respondent(s)              :     Mr. Saleem Khan, PP
                                                                        Mr. Anirudh for
                                                                        Mr. Piyush Chouhan



                                             HON'BLE MR. JUSTICEPRAVEER BHATNAGAR

Judgment

07/12/2023

Learned counsel for the petitioner submits that he wants to

withdraw the instant criminal misc. petition with liberty to raise his

contentions before the learned trial court.

Accordingly, this criminal misc. petition is dismissed as

withdrawn with the liberty sought for.

(PRAVEER BHATNAGAR),J

367-Dharmendra Rakhecha/-

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