SURAJ MAL CHOUDHARY Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-1-284
HIGH COURT OF RAJASTHAN
Decided on January 02,2020

Suraj Mal Choudhary Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Vijay Bishnoi, J. - (1.) Learned counsel for the petitioner submits that he wants to withdraw this criminal misc. Petition.
(2.) Hence, this criminal misc. petition is dismissed as withdrawn.
(3.) Stay petition also stands dismissed.;


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