Himmat Gurjar vs State
2021 Latest Caselaw 18690 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5881/2019

Himmat Gurjar S/o Shri Ladulal Gurjar, Aged About 20 Years, R/ o Lachhuda Thana, Aasind, District Bhilwara.

----Petitioner Versus

1. State of Rajasthan, through P.P.

2. Shanker Maheshwari S/o Shri Chandramohan Maheshwari, R/o 5D1, R.C. Vyas Colony, Bheemganj, District Bhilwara.

----Respondents

For Petitioner(s) : Mr. Sanjay Mathur For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

08/12/2021

Learned Public Prosecutor submits that as per the factual

report, the charge-sheet in the case has been filed.

The factual report produced by learned Public Prosecutor is

placed on record.

In view of the factual report, learned counsel for the

petitioner does not want to press this petition, however, seeks

liberty to take appropriate proceedings before the trial court.

Accordingly, the misc. petition is dismissed as not pressed

with liberty as aforesaid.

(VINIT KUMAR MATHUR),J

18-Shahenshah/-

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