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High CourtsSingle Bench(2023) 02 RAJ CK 0008

Kishan Vaishnav And Others vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 3 February 2023

HON’BLE JUDGES
Manoj Kumar Garg, J
RESULT
Dismissed
CASE NUMBER
S.B. Criminal Miscellaneous (Petition) No. 598 Of 2023
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Judgment

6 paragraphs · 116 words

Manoj Kumar Garg, J

Learned counsel for the petitioners wants to withdraw the present misc. petition on behalf of petitioner No.1 - Kishan Vaishnav S/o Mohan Lal Vaishnav.

Accordingly, the present misc. petition stands dismissed as withdrawn on behalf of petitioner No.1. Stay petition also stands decided.

Heard.

Issue notice. Learned Public Prosecutor accepts notices on behalf of respondent No.1-State. Learned counsel Mr. M.K. Pareek, puts-in-appearance on behalf of respondent No.2. Service is, therefore, complete.

In the meanwhile and till next date of hearing, petitioner Nos.2 to 7 shall not be arrested in FIR No.267/2022, Police Station Mahila Thana, District Udaipur for offences under Sections 498-A and 406 of IPC. However, they shall join the investigation.