Manisha Kunwar vs State Of Rajasthan (2025:Rj-Jd:29366)
2025 Latest Caselaw 2009 Raj

Rajasthan High Court - Jodhpur

Manisha Kunwar vs State Of Rajasthan (2025:Rj-Jd:29366) on 8 July, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:29366]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Criminal Revision Petition No. 146/2024

                                   Manisha Kunwar W/o Saroop Singh, Aged About 43 Years, R/o
                                   Trimurti Building S.no 60/3 Gali No. 12, Sainagar Kodava
                                   Bundrak Pune City Pune, Maharastra.
                                                                                                         ----Petitioner
                                                                          Versus
                                   State Of Rajasthan, Through Pp
                                                                                                       ----Respondent


                                   For Petitioner(s)            :     Mr. Bhanwar Singh Deora
                                   For Respondent(s)            :     Mr. Vikram Singh Rajpurohit, PP



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

08/07/2025

Learned counsel for the petitioner wants to withdraw the

present criminal revision petition, but seeks liberty to file afresh

after recording the statement of the Investigating Officer.

Hence, the present criminal revision petition stands

dismissed as withdrawn with liberty aforesaid.

The trial court is directed to record the statement of

Investigating Officer as early as possible, preferably within a

period of three months from receiving a certified copy of this

order.

(MANOJ KUMAR GARG),J 16-mSingh/-

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