Vinod @ Rahul vs State Of Rajasthan (2024:Rj-Jd:9418)
2024 Latest Caselaw 1815 Raj

Rajasthan High Court - Jodhpur

Vinod @ Rahul vs State Of Rajasthan (2024:Rj-Jd:9418) on 23 February, 2024

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2024:RJ-JD:9418]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Criminal Appeal (Sb) No. 2437/2023

                                   Vinod @ Rahul S/o Shri Madan Nayak, Aged About 25 Years, R/o
                                   Main Circle, Bhatewar, P.s. Kheroda, District Udaipur At Present
                                   House      Of   Raju    Nayak,          Main   Road       Subhash        Nagar,    P.s.
                                   Bhupalpura, District Udaipur (Presently Lodged At District Jail,
                                   Udaipur).
                                                                                                            ----Appellant
                                                                           Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Kuldeep Meghwal S/o Shri Rodilal Ji, R/o Semliya, Dungla,
                                            Chittorgarh, District Chittorgarh.
                                                                                                      ----Respondents


                                   For Appellant(s)              :    Mr. Vippin Makkad
                                   For Respondent(s)             :    Mr. SS Rajpurohit, PP
                                                                      Mr. Bhawani Singh



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

23/02/2024

Counsel for the complainant submits that the arguments of

both the parties are concluded and the matter is fixed for

pronouncement of judgment.

Learned counsel for petitioner does not oppose the

submissions of the counsel for the complainant.

In these circumstances, he wants to withdraw the present

Criminal Appeal.

Hence, the present criminal appeal is hereby dismissed as

withdrawn.

(MANOJ KUMAR GARG),J 46-GKaviya/-

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