Rajasthan High Court - Jaipur
Suresh Chand Agarwal vs State Of Rajasthan And Anr on 13 April, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 986/2017
Suresh Chand Agarwal S/o Shri Tulsi Ram, Aged About 64 Years, R/o
565, Mahaveer Nagar, Tonk Road, Jaipur.
----Petitioner
Versus
1. State Of Rajasthan Through P.p.
2. Lalit Sharma S/o Dhanraj Sharma, R/o Amar Sagar Pole,
Jaisalmer.
----Respondents
For Petitioner(s) : Mr. R.P. Garg
For Respondent(s) : Mr. N.S. Dhakad, Public Prosecutor
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA / Order 13/04/2018 The learned counsel appearing for the petitioner, after having argued the matter at some length, has prayed that he may be permitted to withdraw the present petition with liberty to the petitioner to take recourse to alternative lawful remedy for compliance of the order dated 13.03.2014 passed in S.B. Criminal Miscellaneous Petition No.1237/2014 titled as Lalit Sharma Vs. State and another.
As prayed, the present petition is, hereby, dismissed as withdrawn with liberty aforesaid.
(KANWALJIT SINGH AHLUWALIA),J ashok