Harsh Piwaniya vs State Of Rajasthan (2025:Rj-Jd:20071)
2025 Latest Caselaw 12304 Raj

Rajasthan High Court - Jodhpur

Harsh Piwaniya vs State Of Rajasthan (2025:Rj-Jd:20071) on 25 April, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:20071]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Criminal Revision Petition No. 172/2025

                                   Harsh Piwaniya S/o Shri Naresh Piwaniya, Aged About 38 Years,
                                   R/o House No. 84, Jain Enclave, Gangana Road, Pal Village,
                                   Jodhpur
                                                                                                         ----Petitioner
                                                                          Versus
                                   State Of Rajasthan, Through PP
                                                                                                       ----Respondent


                                   For Petitioner(s)            :     Mr. Ankit Bhaskar for
                                                                      Mr. Ravindra Kumar Purohit
                                   For Respondent(s)            :     Mr. Deepak Choudhary, GA cum AAG
                                                                      with Mr. Kuldeep Singh Kumpawat



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

25/04/2025

Learned counsel for the petitioner wants to withdraw the

present criminal revision petition.

Hence, the present criminal revision petition stands

dismissed as withdrawn.

Stay application also stands decided.

(MANOJ KUMAR GARG),J 14-mSingh/-

Powered by TCPDF (www.tcpdf.org)