Shankar Singh vs Vandana Rawal (2026:Rj-Jd:13217)
2026 Latest Caselaw 4305 Raj

Rajasthan High Court - Jodhpur

Shankar Singh vs Vandana Rawal (2026:Rj-Jd:13217) on 19 March, 2026

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

                                   [2026:RJ-JD:13217]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                        S.B. Crl.misc.trnfr.pet. No. 17/2024

                                   Shankar Singh S/o Shri Bhanwar Singh, Aged About 48 Years, B/
                                   c Rajput, R/o Type-03, Quarter No.04, Bsf Battalion, 166
                                   Campus, Ramgarh, District Jaisalmer (Raj.)
                                                                                                          ----Petitioner
                                                                            Versus
                                   1.       Vandana Rawal W/o Shri Shankar Singh, D/o Shri Krishna
                                            Kumar Singh Rawal, B/c Rajput, R/o 078/362, Near Shri
                                            Lal Gunjal Ji Gali, Government Primary School, In Front
                                            Of Ajay Ahoola Nagar, Rangbadi, Kota At Present Working
                                            At     Shri   Heerabhai         Parikh       Government      Girls    Senior
                                            Secondary School, Ramganj Mandi, District Kota (Raj.)
                                   2.       Yukti Rathore D/o Shri Shankar Singh, Aged About 10
                                            Years,      (Minor)       Through      Its    Biological     Mother    Smt.
                                            Vandana Rawal W/o Shri Shankar Singh B/c Rajput, R/o
                                            078/362, Near Shri Lal Gunjal Ji Gali, Rangbadi, Anandpur
                                            Phoota Talab, Kota, (Raj.)
                                                                                                       ----Respondents


                                   For Petitioner(s)              :    Mr. Salman Agha
                                   For Respondent(s)              :    --



                                        HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

19/03/2026

Learned counsel for the petitioner seeks permission to

withdraw the instant Crl. misc. transfer petition.

Accordingly, the Crl. misc. transfer petition is dismissed as

withdrawn.

The stay application is also dismissed.

(YOGENDRA KUMAR PUROHIT),J 69-sombeer/-

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