RAHUL JINDAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Counsel for the petitioners seeks to withdraw the present petition qua petitioners No. 2 and 3.

(2.) Dismissed as withdrawn qua petitioners No. 2 and 3 with liberty to refile the same with better particulars.

(3.) Quashing of FIR No. 168/2024, dtd. 3/5/2024, for the alleged offences committed under Ss. 498-A, 323, 354, 377, 406 & 504 IPC and 3/4 of Dowry Prohibition Act, 1961, registered at P.S. Balotra, Distt. Balotra is sought herein, qua petitioner No. 1.