Rajeev Kumar vs Smita (2025:Rj-Jd:5923)
2025 Latest Caselaw 5748 Raj

Citation : 2025 Latest Caselaw 5748 Raj
Judgement Date : 30 January, 2025

Rajasthan High Court - Jodhpur

Rajeev Kumar vs Smita (2025:Rj-Jd:5923) on 30 January, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:5923]                         (1 of 1)                          [CRLR-86/2025]


                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                  S.B. Criminal Revision Petition No. 86/2025

                                   Rajeev Kumar S/o Shri Shiv Dayal Prasad, Aged About 42 Years,
                                   R/o Flat No. 505, Merlin, Oceanus Green Dale, 16 Cross, Third
                                   Main     Road,      Ashirwad         Colony,         Hoysala      Nagar,       Horamavu,
                                   Bengluru, Karnataka-56001.
                                                                                                              ----Petitioner
                                                                            Versus
                                   Smita W/o Shri Rajeev Kumar, Aged About 39 Years, D/o Shri
                                   Sajjan     Singh      Rajawat,        R/o      I-17,      Bapu        Nagar,    Bhilwara,
                                   Rajasthan.
                                                                                                           ----Respondent


                                   For Petitioner(s)              :     Mr. Naman Mohnot
                                   For Respondent(s)              :     Mr. Rakesh Arora
                                                                        Mr. Naresh Singh



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

30/01/2025

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dismissed as withdrawn.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 12-mSingh/-