Motilal vs State Of Rajasthan (2026:Rj-Jd:14547)
2026 Latest Caselaw 4822 Raj

Rajasthan High Court - Jodhpur

Motilal vs State Of Rajasthan (2026:Rj-Jd:14547) on 28 March, 2026

                                   [2026:RJ-JD:14547]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Criminal Writ Petition No. 1131/2026

                                   1.       Motilal S/o Shri Jhumarmal, Aged About 56 Years,
                                            Resident Of Near L.i.c Office, Degana, District Nagour
                                   2.       Pannalal S/o Late Shri Jhumarmal, Aged About 67 Years,
                                            Resident Of Near L.i.c Office, Degana, District Nagour
                                   3.       Prem Prakash S/o Shri Pannalal, Aged About 37 Years,
                                            Resident Of Near L.i.c Office, Degana, District Nagour
                                                                                                      ----Petitioners
                                                                       Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Director General Of Police, Rajasthan
                                   3.       State Of Rajasthan, Through Supritendant Of Police Crime
                                            And Vigilance, Range Ajmer.
                                   4.       Supertendant Of Police, Nagour
                                   5.       Investigating Officer, Degana , District Nagour.
                                   6.       Chotulal S/o Late Baluram, Resident Of Ward No 14, Near
                                            L.i.c Office, Degana, District Nagour
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Ms. Deepika Vyas.
                                   For Respondent(s)         :     Mr. N.S. Chandawat, PP.


                                                HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order 28/03/2026

After arguing the matter for quite some time, the learned

counsel appearing for the petitioners seeks leave to withdraw the

present writ petition.

Recording the same, the instant writ petition is dismissed

as withdrawn.

(MUNNURI LAXMAN),J 4-Mohan/-

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