Mahendra Singh vs State Of Rajasthan (2025:Rj-Jd:17486)
2025 Latest Caselaw 11153 Raj

Rajasthan High Court - Jodhpur

Mahendra Singh vs State Of Rajasthan (2025:Rj-Jd:17486) on 4 April, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:17486]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Criminal Misc(Pet.) No. 2208/2025

                                   Mahendra Singh S/o Shri Laxman Singh, Aged About 30 Years,
                                   R/o Ringawat, Javad, District Udaipur, Rajasthan.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Gajendra Singh Rao, Asst. Sub Inspector, At Ps-Aaspur,
                                            District Dungarpur, Rajasthan.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Saurabh Soni
                                   For Respondent(s)         :     Mr. Deepak Choudhary, GA cum AAG
                                                                   with Mr. Kuldeep Singh Kumpawat



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

04/04/2025

Learned counsel for the petitioner wants to withdraw the

present criminal misc. petition.

Hence, the present criminal misc. petition stands dismissed

as withdrawn.

Stay application also stands decided.

(MANOJ KUMAR GARG),J 28-mSingh/-

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