Rajasthan High Court - Jaipur
Narsingh Goyal @ Monu Son Of Haridas vs State Of Rajasthan (2025:Rj-Jp:19826) on 12 May, 2025
Author: Sameer Jain
Bench: Sameer Jain
[2025:RJ-JP:19826]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 2072/2025
1. Narsingh Goyal @ Monu Son Of Haridas, Aged About 31
Years, Resident Of 38, Fej First Ector 31B Imt, Rohtak
Haryana, Operator Super Gas Plant, Shiv Energy Pvt. Lt.d
And.
2. Smt. Radha @ Rasida Wife Of Yogesh Kumar Choudhary,
Aged About 27 Years, Resident Of Dharsoni, Tehsil Vair,
Bharatpur, Raj.
----Petitioners
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Avtar Singh for
Mr. Rajveer Singh
For Respondent(s) : Mr. Rishi Raj Singh Rathore, PP with
Mr. Manvendra Singh Shekhawat, PP
HON'BLE MR. JUSTICE SAMEER JAIN
Judgment
12/05/2025
After arguing for while, learned counsel for the petitioners
wants to withdraw the present petition.
Accordingly, the present petition is dismissed as withdrawn.
Howsoever, it is clarified that no prejudice will be caused to the petitioners on account of said withdrawal in the proceedings before the learned Trial Court.
Pending applications, if any, shall stand disposed of.
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