Prabhulal S/O Govinda vs State Of Rajasthan (2024:Rj-Jp:3608)
2024 Latest Caselaw 447 Raj/2

Rajasthan High Court

Prabhulal S/O Govinda vs State Of Rajasthan (2024:Rj-Jp:3608) on 22 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3608]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 1034/2022

                                    Prabhulal S/o Govinda, Aged About 42 Years, R/o Jaylalpura,
                                    Police Station Bonli, District Sawaimadhopur.
                                                                                                     ----Petitioner
                                                                      Versus
                                    State Of Rajasthan, Through Public Prosecutor.

----Respondent

For Petitioner(s) : Mr. Umesh Dixit For Respondent(s) : Mr. Ghanshyam Singh Rathore, GA cum AAG assisted by Mr. Tayyab Ali Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/01/2024

Learned counsel for the petitioner wants to withdraw this

criminal miscellaneous petition.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/210

Powered by TCPDF (www.tcpdf.org)