Victim-A vs State Of Rajasthan ...
2023 Latest Caselaw 6375 Raj/2

                                   [2023:RJ-JP:32351]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No.
                                                               4702/2020

                                   Victim-A, R/o
                                                                                            ----Petitioner
                                                                   Versus
                                   1.     State Of Rajasthan, Through Pp
                                   2.     Dy.sp, Beawar, Distt. Ajmer.
                                   3.     Sp, Distt. Ajmer.
                                   4.     Igp, Range Ajmer.
                                   5.     Dgp, Raj., Police, Jaipur.
                                                                                      ----Respondents

For Petitioner(s) : Mr. Deshraj Kalwania, Adv.

                                   For                      : Mr. Imran Khan, P.P.
                                   Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

01/11/2023

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. petition at this stage

with liberty to file afresh if such an occasion arises in

future.

In view of above, the criminal misc. petition is

dismissed as withdrawn at this stage with liberty as

aforesaid.

(UMA SHANKER VYAS),J

DANISH USMANI /254

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