KISHAN VAISHNAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) 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.

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 petition stands dismissed as withdrawn on behalf of petitioner No.1.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

(3.) Heard.