Randheer Singh Raghav vs State Of Rajasthan And Anr ...
2023 Latest Caselaw 6323 Raj/2

                                   [2023:RJ-JP:31574]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No.
                                                                2249/2017

                                   Randheer Singh Raghav Son Of Shri Rajendra
                                   Singh,     R/o       17,    Pawanputra          Colony,      C    Road,
                                   Meenawala, Jaipur.
                                                                                            ----Petitioner
                                                                   Versus
                                   1.     State Of Rajasthan Through Public Prosecutor,
                                          Rajasthan High Court Jaipur Bench At Jaipur
                                   2.     Gajendra Singh Son Of Sh. Suggar Singh, R/o
                                          Ludhwai,            Police     Thana         Sevar        District
                                          Bharatpur, Rajasthan.
                                                                                      ----Respondents

For Petitioner(s) : Mr. Ramesh Chandra Jangid, Adv., for Mr. Hanish Agrawal, Adv.

For : Mr. Yashwant Kankhediya, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

30/10/2023

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. petition with liberty

to file afresh if such an occasion arises in future.

In view of above, the criminal misc. petition is

dismissed as withdrawn with liberty as aforesaid.

(UMA SHANKER VYAS),J

DANISH USMANI /845

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