Rajasthan High Court - Jodhpur
Rai Chand Pagri vs State Of Rajasthan (2024:Rj-Jd:44471) on 5 November, 2024
Author: Farjand Ali
Bench: Farjand Ali
[2024:RJ-JD:44471]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 2139/2024
1. Rai Chand Pagri S/o Honaji Pagri, Aged About 50 Years,
R/o Gaupipla, Police Station Kotra, Tehsil Kotra, District
Udaipur, (Rajasthan)
2. Naresh Kumar S/o Rai Chand, Aged About 28 Years, R/o
Gaupipla, Police Station Kotra, Tehsil Kotra, District
Udaipur, (Rajasthan)
----Petitioners
Versus
1. State Of Rajasthan, Through PP
2. Hemlata Pargi W/o Sohan Lal Pargi, Aged About 30 Years,
R/o Gaupipla, Police Station Kotra, Tehsil Kotra, District
Udaipur, (Rajasthan)
----Respondents
For Petitioner(s) : Mr. Rajendra Singh Rathore
For Respondent(s) : Mr. Vikram Singh Rajpurohit, Dy.G.A.
HON'BLE MR. JUSTICE FARJAND ALI
Order 05/11/2024
1. Learned counsel for the petitioners prays for withdrawal of the instant criminal misc. petition with liberty to raise the objections and grounds before the trial Court at appropriate stage. The prayer seems to be genuine.
2. Accordingly, the instant criminal misc. petition is dismissed as withdrawn. The legal and factual grounds raised in this petition shall be agitated before the trial Court at appropriate stage.
3. The stay petition stands disposed of.
(FARJAND ALI),J 16-Ashutosh/-
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