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Dilip Chand Bishnoi vs State Of Rajasthan
2021 Latest Caselaw 18611 Raj

Citation : 2021 Latest Caselaw 18611 Raj
Judgement Date : 7 December, 2021

Rajasthan High Court - Jodhpur
Dilip Chand Bishnoi vs State Of Rajasthan on 7 December, 2021
Bench: Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5051/2021

Dilip Chand Bishnoi S/o Shri Banshilal, Aged About 36 Years, R/o Near Gopeshwar Mandir, Gopeshwar Basti, Gangasahar, Bikaner (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Mahendra Singh, Presently Sub Inspector, Police Station Sadar Ganganagar, District Sriganganagar.

----Respondents

For Petitioner(s) : Mr. Mahaveer Bishnoi For Respondent(s) : Mr. M.S. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

07/12/2021

Leaned counsel for the petitioner submits that he does not

want to press this petition, however, seeks liberty to file

appropriate proceedings before the trial court.

Accordingly, the misc. petition is dismissed as not pressed

with liberty as aforesaid.

(VINIT KUMAR MATHUR),J

213-Shahenshah/-

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