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Girraj Prasad Maheshwari S/O Late ... vs State Of Rajasthan ...
2023 Latest Caselaw 5244 Raj/2

Citation : 2023 Latest Caselaw 5244 Raj/2
Judgement Date : 22 September, 2023

Rajasthan High Court
Girraj Prasad Maheshwari S/O Late ... vs State Of Rajasthan ... on 22 September, 2023
Bench: Uma Shanker Vyas
                                   [2023:RJ-JP:24810]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No.
                                                               8067/2019

                                   Girraj     Prasad      Maheshwari           S/o     Late     Surajmal
                                   Maheshwari, Aged About 47 Years, R/o Plot No.25-
                                   2-F-3, Bal Vihar Colony, Sanjay Nagar A, Joshi
                                   Marg, Kalwar Road, Jhotwara, Jaipur.
                                                                                            ----Petitioner
                                                                   Versus
                                   1.       State Of Rajasthan, Through Pp.
                                   2.       Roopchand Jain S/o Shri Vijay Kumar Jain,
                                            R/o House No.3816, Vishnu Marg, Purani
                                            Basti, Gangori Bazar, Jaipur, Raj.
                                                                                      ----Respondents

For Petitioner(s) : Mr. Monu Kumar, Adv., for Mr. Manish Sharma, Adv.

                                   For                      : Mr. Ghan Shyam Singh
                                   Respondent(s)              Rathore, GA-cum-AAG,
                                                              assisted by

Mr. Yashwant Kankhediya, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

22/09/2023

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dismissed as withdrawn with the aforesaid liberty.

(UMA SHANKER VYAS),J

DANISH USMANI /300

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