Ramanjeet Singh vs State Of Rajasthan (2026:Rj-Jd:11360)
2026 Latest Caselaw 3582 Raj

Rajasthan High Court - Jodhpur

Ramanjeet Singh vs State Of Rajasthan (2026:Rj-Jd:11360) on 9 March, 2026

                                   [2026:RJ-JD:11360]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                        S.B. Criminal Misc(Pet.) No. 14/2026

                                   Ramanjeet Singh S/o Harvinder Singh Panesar, Aged About 40
                                   Years, R/o 51, Prem Nagar, Near Chungi Naka, Jaisamand Road,
                                   Titardi, The Girwa, Udaipur (Rajasthan) (Presently Lodged At
                                   Distt. Jail Udaipur)
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Balveer Kaur (Guddi) W/o Ramanjeet Singh, Aged About
                                            37 Years, D/o Shri Nirmal Singh, R/o 31, Near Aone
                                            Complex Manwakheda, Hiranmagri, Udaipur (Rajasthan)
                                   3.       Kavyansh S/o Ramanjeet Singh, Minor Through Natural
                                            Guardian Mother Responded No. 2 Smt. Balveer Kaur
                                            (Guddi)       R/o    31,    Near      Aone       Complex      Manwakheda,
                                            Hiranmagri, Udaipur (Rajasthan)
                                                                                                        ----Respondents


                                   For Petitioner(s)             :     Mr. Tushar Moad
                                   For Respondent(s)             :     Mr. V.S. Rajpurohit, PP



                                         HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

09/03/2026 Learned counsel for the petitioner wants to withdraw the

instant criminal misc. petition.

Accordingly, the criminal misc. petition is dismissed as

withdrawn.

Stay petition as well as all pending application(s), if any,

stand disposed of.

(BALJINDER SINGH SANDHU),J 60-Hanuman/-

(Uploaded on 09/03/2026 at 05:18:56 PM)

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