Rajasthan High Court - Jodhpur
Rajesh Agarwal vs State Of Rajasthan (2026:Rj-Jd:1359) on 12 January, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:1359]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 5440/2022
1. Rajesh Agarwal S/o Sh. Hans Raj Agarwal, Aged About 55
Years, B/c Agarwal, R/o Vill. Singhana, Dist. Churu. At
Present Posted As Secretary, Zila Prayavaran Sudhar
Samiti, Through Girls Shelter Home Churu.
2. Bhanwari Devi W/o Lt. Sh. Sandeep Meghwal, Aged About
32 Years, Agrasen Nagar, Behind Jyoti Nagar Community
Building, Churu, At Present Posted As Center
Superintendent, Girls Shelter Home, Churu.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Kamla Devi Bai Kalyan Samiti, Churu, Agrasen Nagar,
Churu Through Its President Kamla Devi.
----Respondents
For Petitioner(s) : Mr. Sanjay Mathur
For Respondent(s) : Mr. Lalit Kishore, PP
Mr. Falgun Buch
Mr. Harsh Shekhawat
Mr. H.K. Chhangani
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order 12/01/2026 For the reasons indicated in the application (I.A. No.01/2026), the same is allowed.
Learned counsel for the petitioners submits that due to subsequent events which have taken place in the matter, he may be permitted to withdraw the present criminal misc. petition with liberty to file a fresh petition, if occasion so arises.
Accordingly, the present criminal misc. petition is dismissed as withdrawn with the liberty prayed for.
(KULDEEP MATHUR),J 431-himanshu/-
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