Varun Jayaswal vs State Of Rajasthan (2025:Rj-Jd:39594)
2025 Latest Caselaw 12771 Raj

Rajasthan High Court - Jodhpur

Varun Jayaswal vs State Of Rajasthan (2025:Rj-Jd:39594) on 8 September, 2025

                                   [2025:RJ-JD:39594]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                              JODHPUR
                                                S.B. Criminal Misc(Pet.) No. 5846/2025

                                   Varun Jayaswal S/o Sh. Jayaswal, Aged About 27 Years, R/o
                                   214/14/2 4Th Hanuman Temple Road, Ambedkar Bhawan Ke
                                   Samne, Gokarnahrli, Benglore, Karnatak
                                                                                      ----Petitioner
                                                               Versus
                                   1.    State Of Rajasthan, Through Pp
                                   2.    Smt. Vishaka Jayaswal W/o Sh. Varun Jayaswal, R/o
                                         Padru Ki Bus, Siwana Teh. Siwana, Dist. Barmer
                                                                                  ----Respondents


                                   For Petitioner(s)         :     Mr. Vijendra Kumar.
                                   For Respondent(s)         :     Mr. Narendra Singh Chandawat, PP.
                                                                   Ms. Vishakha Jayaswal for
                                                                   complainant.


                                         HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order 08/09/2025

1. The instant petition has been filed by the petitioner challenging the order dated 17.03.2025, passed by the learned Judicial Magistrate, Siwana, District Balotra, in Execution Proceedings, whereby his application was rejected with a direction that, if he seeks the relief claimed, he shall file an application before the learned Family Court, Balotra.

2. After some arguments, learned counsel for the petitioner seeks permission to withdraw the instant petition with liberty to move an appropriate application before the learned Family Court, Balotra, while placing reliance upon the judgment of the Hon'ble Supreme Court rendered in Rajnesh v. Neha, (2021) 2 SCC

3. In view of the submissions made, the instant petition is disposed of as withdrawn with liberty, as prayed for. Pending applications, if any, also stand disposed of.

(MUKESH RAJPUROHIT),J 294-/Jitender//-

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