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Kheta Ram @ Bhotiya vs State
2021 Latest Caselaw 8852 Raj

Citation : 2021 Latest Caselaw 8852 Raj
Judgement Date : 5 April, 2021

Rajasthan High Court - Jodhpur
Kheta Ram @ Bhotiya vs State on 5 April, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal (Sb) No. 597/2020 Kheta Ram @ Bhotiya S/o Shri Soma Ram, Aged About 27 Years, By Caste Jogi, R/o Village Kaantal, Tehsil Pindwara, District Sirohi (Raj.). (Presently Lodged In Central Jail Jodhpur).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Vikram Choudhary, Adv. For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

05/04/2021

Counsel for the appellant seeks permission to withdraw the

present criminal appeal.

Permission is granted.

The criminal appeal is dismissed as withdrawn.

(MANOJ KUMAR GARG),J 158-MS/-

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