Jaswant Kumar Chandliya vs State Of Rajasthan (2025:Rj-Jd:54995)
2025 Latest Caselaw 17232 Raj

Rajasthan High Court - Jodhpur

Jaswant Kumar Chandliya vs State Of Rajasthan (2025:Rj-Jd:54995) on 18 December, 2025

Author: Sameer Jain

Bench: Sameer Jain

                                   [2025:RJ-JD:54995]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Criminal Misc(Pet.) No. 10026/2025

                                   1.       Jaswant Kumar Chandliya S/o Sohanlal Chandliya, Aged
                                            About 52 Years, R/o D-36, Bapunagar, 13, Santhi,
                                            Chittorgarh, Rajasthan
                                   2.       Anwar Ahmed S/o Manjur Ahmed, Aged About 47 Years,
                                            R/o 177, Jawahar Colony, Nava Padar, Tahsil Garhi,
                                            Banswara, Kharan Ka Parda, Rajasthan
                                   3.       Kalu Lal Meghwal S/o Bhura Lal Meghwal, Aged About 35
                                            Years, R/o Boyana, Udaipur, Mavli, Rajasthan
                                   4.       Mohammed Afroz S/o Kamaruddin, Aged About 46 Years,
                                            R/o 56, Chittoro Ka Timba, Jalwadihathipole, Girwa,
                                            Udaipur Rajasthan
                                                                                                          ----Petitioners
                                                                         Versus
                                   1.       State of Rajasthan through PP
                                   2.       Gumanaram Bhil S/o Sangaram Bhil, Aged About 45
                                            Years,      R/o   Modoniyo         Ki    Thani,       Keeta,     Fatehgarh,
                                            Jaisalmer, Rajasthan.
                                                                                                        ----Respondents


                                   For Petitioner(s)           :     Mr. Jatin Khatri for
                                                                     Mr. N.S. Acharya
                                   For Respondent(s)           :     Mr. Hanuman Prajapat, PP


                                                  HON'BLE MR. JUSTICE SAMEER JAIN

Judgment

18/12/2025

Learned counsel for the petitioners wants to withdraw the

present petition.

Accordingly, the present petition is dismissed as withdrawn.

Pending applications, if any, shall stand disposed of.

(SAMEER JAIN),J 253-JKP/-

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